Section 9 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
9.
(1)The Collector shall constitute an allotment committee for advising him in the matter of allotment of land to displaced landholders.(2)The allotment committee shall consist of five members who shall be nominated by the Collector and of whom at least two shall be displaced landholders.
