Section 22(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(1)The Nigam shall forward each year to he State Government for its approval a programme of work for the next agricultural year under Section 30. The State Government may, however specify any other areas to be entrusted to the Nigam, and any other work under sub-sections (1) and (2) of Section 19 for execution, in addition to the approved programme, by the Nigam in such area during the year.
