Section 10 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
10. General powers of Board.
- The Board shall, for the purpose of discharging the duties and performing the functions imposed and conferred upon it by or under this Act, have the following powers, namely :-(i)to acquire and hold such movable and immovable property as it deems necessary and to lease, sell or otherwise transfer any such property :Provided that in the case of immovable property exceeding fifty thousand rupees in value, the aforesaid power shall be exercised with the previous sanction of the State Government except in the case of acquisition by gift or grant;(ii)to incur expenditure and to undertake programmes including works in any area in the State for the framing and execution of such schemes as it may consider necessary for the purpose of carrying out the provisions of this Act or as may be entrusted to it by the State Government, subject to the provisions of this Act and the rules made thereunder.
