Section 3 in Madhya Pradesh Investment Region Development and Management Act, 2013
3. Provisions under Investment region development and management scheme.
- An Investment region development and management scheme may make provision for acquisition, development, sale or leasing of land for providing infrastructure and amenities for the investment region including:-(i)any work that would bring improvement in the investment region;(ii)reconstruction for the purpose of buildings, roads, drains, sewage lines and other similar amenities in and around any existing investment region;(iii)acquisition of land for construction of dam/canal and such other related works to meet the water requirement of investment regions;(iv)acquisition of land for construction of power generating plants, waste disposal sites and such other related works;(v)acquisition of land for construction of logistic hub, dry port, container depot, storage depot and such other related works; and(vi)acquisition of land for construction of Information Technology Park, exhibition grounds or convention center with hotels to facilitate industrial activities and related works.
