Section 19(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)The scheme prepared by the Nigam for execution of other works under clause (iii) of sub-section (1) shall, after it is approved by the State Government, be deemed to be a scheme prepared under the Madhya Pradesh Bhumi Sudhar Yojana Adhiniyam, 1967 (No. 13 of 1967), and the provisions of that Act except those contained in Chapters IV-A and VI and Section 33 thereof shall mutatis mutandis apply accordingly for the execution thereof.
