Section 10(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)If the State Government is of opinion that it is necessary or expedient in the public interest so to do for the resettlement of displaced persons, it may, by notification, declare any irrigation project, power project or public utility project or any composite project thereof to be a project to which the provisions of this Act shall apply and specify therein, the villages or areas which are likely to be in the affected zone and benefited zone.
