Section 24 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
24. Grant of Land.
- After the publication of the sanctioned scheme in the Official Gazette under Section 22, the Project Resettlement Officers shall, subject lo the provisions of Section IS, grant land subject to such conditions as may be prescribed to the displaced persons in accordance with the provisions of the sanctioned scheme and to the extent specified in the Second Schedule and thereupon except as expressly provided by this Act, the provisions of the Code and rules made thereunder which provide for disposal of Government land shall apply to such grants as they apply in relation lo Government land granted under the Code.
