Section 16(3) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(3)II at any time during the course of execution of a project, the Project Resettlement Officer is satisfied that any change in the affected zone or benefited zone and the area in which the displaced persons are to be resettled is necessary, he shall communicate such change to the State Government through the Commissioner and the Resettlement Commissioner and shall likewise forward to the State Government Project Plans and particulars relating to the change.
