Section 21 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
21. Order of taking possession of waste land.
(1)If the Board is satisfied that for the purpose of executing any scheme of reclamation of waste land sanctioned under this Act it is necessary that temporary possession of any waste land should be taken, it may by order in writing direct the District Committee to take temporary possession of such land on such date as may be specified in that order.(2)The order shall be made in such form, and brought to the notice of the owner or owners of the land, in such manner, as may be prescribed.(3)On the date specified in the order, the officer authorised by the District Committee shall enter upon and take possession of the land.
