Section 113(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Where any land is required for the purpose of this Act and the Panchayat is unable to acquire it by agreement, the State Government may, at the request of the Panchayat and on the recommendation of the Collector proceed to acquire it under the provisions of Land Acquisition Act, 1894 (No. 1 of 1894) and on payment by the Panchayat of compensation awarded under that Act, and all other charges incurred by the State Government in connection with the proceedings, the land shall vest in the Panchayat on whose account it has been so acquired.
