Section 12 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
12.
(1)The Collector shall after taking into consideration the recommendations of the allotment committee pass orders making allotments.(2)Every order passed under sub-rule (1) shall be final and binding on the displaced landholder concerned.(3)A copy of every order passed under sub-rule (1) shall be forwarded to the Tahisldar who shall take steps to have the land allotted to every displaced landholder mutated in his name in the village record and to put him in possession thereof.
