Section 14(ii) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(ii)with the previous approval of the State Government entrust the execution of the scheme in accordance with the provisions of this Act to a firm, company or any other body corporate registered, established or constituted, as the case may be, under any law for the time being in force at the cost of such firm, company or body corporate shall be deemed to be an Executive Officer appointed under clause (i) for the purposes of this Act.]
