Section 22 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
22. Arrangement for reclamation.
- When the land has been taken possession of, the officer appointed by the District Committee for the purpose may arrange for its reclamation-(a)by retaining it under his management for such period as he thinks fit; or(b)by setting it for such period and on such terms as may be fixed by the District Committee with the person or persons who on the date of taking possession of the land were in lawful possession of the land or were entitled to such possession or, if any such person is dead, with his successor-in-interest; or(c)by combination of the methods aforesaid :Provided that the total period for which the land is retained or settled under this Section shall not exceed ten years.
