Section 24(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)When the reclamation of the land is in the opinion of the Collector, complete and in any case before the expiry of the period of ten years from the date of taking possession, the Collector shall after making an enquiry in the prescribed manner, by order in writing-(a)declare that possession of the land shall be restored on such date as may be specified in the order, to the owner who on the date of taking possession was in lawful possession of the land or was entitled to such possession, or if he is dead, to his successors-in-interest;(b)determine the person to whom possession is to be so restored;(c)where such person is a tenant, determine the rent payable on account of the use or occupation of the land; and(d)where the land or any part thereof has been afforested, regulate the cutting of trees in such land according to a working plan.
