Section 15(5) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(5)Where the owner of any land included in the scheme is the Government, the Department of Government which has the control or management of such land, or the Executive Officer, if so directed in this behalf by the District Committee or the State Government, as the case may be, shall carry out the work which the Government as owner of the land is liable to carry out under the scheme.
