Section 209(3) in The M.P. Land Revenue Code, 1959
(3)If the Consolidation Officer is of the opinion that the re-distribution of land in accordance with a scheme of consolidation will have the result of allotting to any bhumiswami a holding or land of a less market or productive value than that of his original holding or land, the scheme may provide for the payment of compensation to such bhumiswami by such person or persons as the Consolidation Officer may direct.
