Section 14(3) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(3)The Project Resettlement Officer shall draw up a list of lands which may be available for resettlement of the displaced persons and in doing so, may indicate the area which may be included in the benefited zone or which may be specified under Section 10. Such lands shall consist of-(a)Government waste lands, not reserved under Section 236 or Section 237 of the Code;(b)Government lands on banks of reservoirs on which there is a forest growth and which arc available or which may be available for cultivation after clearance of the forest growth;(c)Government forest lands which are available or which may be available for cultivation after deforestation;(d)lands which may be included in the benefited zone, or in any village or area to be specified under Section 10 or lands which are on the periphery of the affected benefited zone or the villages or areas so specified and which may be acquired under the Land Acquisition Act, 1894 (1 of 1894), in accordance with the provisions of Section 17;(e)lands acquired under Section 17;(f)any other lands vesting in the State Government and available for the resettlement of displaced persons.
