Section 17 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
17. Power of Board to carry out works in scheme.
- Where by the reason of the nature or magnitude of any work to be carried out under the scheme which has come into force under Section 12, the Board is satisfied that such work is not likely to be carried out satisfactorily by the owners of land included in the scheme then, notwithstanding anything contained in this Act, the Board may, by notification direct that such work shall be carried out by the District Committee and that the cost of such work shall be recovered in whole or in part from the owners of the lands included in the scheme in such proportion as the District Committee may fix, having regard to the area or assessment or both, of the lands included in the scheme.[Chapter IV-A] [Chapter IV-A, Sections 17-A to 17-G inserted by Madhya Pradesh Act No 30 of 1975 (w.e.f. 7-9-1975).] Requisitioning of Land for Execution of Scheme
