Section 11(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)After consideration of the objections and the report submitted under Section 10 and of any further report which the District Committee may require, the Inquiry Officer to submit the District Committee may sanction the scheme with or without modification, or reject it, or direct that in lieu thereof a fresh scheme be prepared and submitted for its sanction :Provided that if not less than [20 per cent] [Substituted by Madhya Pradesh Act No. 2 of 1992, Section 2 (w.e.f. 3-1-1992) for '33 percent'.] of the total number of the owners of the land included in the scheme other than the Government, or owners other than the Government owning in the aggregate not less than [20 per cent] [Substituted by Madhya Pradesh Act No. 2 of 1992, Section 2, (w.e.f. 3-1-1992), for '33 percent'.] of the land included in the scheme have made objections to the scheme or part thereof, the District Committee shall submit the scheme to the Board for its orders. The Board may thereupon sanction the scheme with or without modifications or reject it :Provided further that before ejecting any scheme prepared on the direction of the State Government or the Board, the Committee shall submit the scheme together with its recommendations thereon to the State Government or the Board, as the case may be, who may either sanction the scheme with or without modifications or reject it.
