Section 14 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
14.
The Madhya Pradesh Resettlement of Displaced Landholders (Land Acquisition) Rules, 1954 are hereby repealed ;Provided that any thing done or any action taken under the rules so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, he deemed to have been done or taken under the corresponding provisions of these rules.[Form of Application for Allotment of Land] [Inserted by Notification No. 871-VII-N-I, dated 23-2-1962.](See Rule 5)To,The Collector,.........................Sir,I.......................................son of............................,of mouza.......................Settlement No............Patwari Circle No....Tahsil................., he to state that I am a displaced land holder, my land having been acquired for purpose of.....................Scheme/Project.
