Section 27 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
27. Recovery of net expenditure.
(1)The net expenditure incurred on the reclamation of the land under the provisions of this Chapter or such part of that expenditure as the District Committee may, by general or special order, direct together with interest calculated at the prescribed rate and in the prescribed manner, shall be recovered as arrear of land revenue from the person to whom possession of the land is delivered by the District Committee under sub-section (2) of Section 24.(2)The amount to be recovered under sub-section (1) from any person shall be decided by the District Committee.[Chapter VI-A] [Chapter VI, Sections 27-A to 27-M inserted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).] Consolidation of Holdings
