Section 7 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
7. Matters which the scheme may provide.
- The District Committee may on its own motion, and shall on receipt of a direction from the State Government or the Board, prepare land improvement schemes for any area within its jurisdiction. A scheme may make provision for any of the following matters, namely :(i)prevention of erosion of soil;(ii)preservation and improvement of soil;(iii)introduction of dry farming methods;(iv)improvement in the methods of cultivation and extension of cultivation;(v)provision and improvement of water supply and training of streams;(vi)control and maintenance of tree growth;(vii)prohibition or control of grazing or reservation of land for pasture; (viii) regulation or prohibition of firing of vegetation;(ix)cultivation of waste or fallow land;(x)reclamation of waste, saline or water-logged land;(xi)eradication of kans or any other kind of weed or vegetation which is likely to adversely affect or interfere with cultivation;(xii)soil and water use management;[(xii-a) consolidation of holdings;] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).](xiii)any other matter which may be prescribed.
