Section 13 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
13.
If for any person it is not possible to allot any land to a displaced landholder within three months from the date of its acquisition, it shall be returned to the landholder from whom it was acquired and in case the landholder does not agree to take it hack, the Collector may dispose of it by publication.
