Section 17C(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)When the execution of the scheme, is, in the opinion of the District Committee, complete and in any case before the expiry of the period of requisition specified in the order under sub-section (1) of Section 17-A, the Executive Officer shall after land shaping and its development restore the possession of land, as far as possible in as good a condition as it was when possession thereof was taken subject only to the changes caused by reasonable wear and tear and irresistible force to the owner who on the date of taking possession, was in lawful possession of the land or was untitled for such possession or if he is dead, to his successor-in-interest.
