Section 21(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)For enabling the State Government to resettle displaced persons as required by Section 18, the Project Resettlement Officer shall, as soon as may be, on the basis of the statement received under Section 20 and on the basis of the assessment of land made under Section 12, prepare one or more draft schemes for the resettlement of the displaced persons. The scheme shall, contain the following particulars, namely :-(a)the extent of area included in the project indicating therein the area of the affected zone and the number of villages affected by the project; a plan indicating the area and villages therein shall be appended lo the draft scheme;(b)date of submergence of the holding under the water of the project;(c)a list of displaced persons (not being agricultural labourers or other persons carrying on any occupation in the affected zone or labourers or persons sustaining on forest near or around the affected zone) and the extent of land in their holding indicating the survey numbers thereof held by each person in the affected zone, and a list of agricultural labourers in such zone, and the extent of land held by them, if any, in that zone and the names of such persons on whose lands they have been earning their livelihood principally by manual labour;(d)a list of displaced persons (not being holders of land or agricultural labourers) being other persons carrying on any occupation in the affected zone of persons sustaining on forest near or around the affected zone;(e)the area of abadi in the affected zone and the names of the persons owning land therein and the extent of such land;(f)the number of facilities in the affected zone and the number of members in each family;(g)a list of persons benefited or likely to be benefited on the completion of the project, and the extent of land held by each person in the benefited zone;(h)the extent of land available from the benefited zones that would be irrigated by the lime the displaced persons arc required lo leave their lands, and from the villages and areas specified under Section 10 for resettlement of the displaced persons;(i)the names of the displaced person, the number of members in each family and the extent of land (with particulars of location) proposed to be granted to each displaced persons from the land pool;(j)the site of the abadi in the benefited zone, or the area of extension thereof or, as the case may be, the area where it is proposed to locate the new abadi thereon. A plan indicating the layout of the new abadi or extension of the existing abadi as aforesaid shall be appended to the draft scheme. The layout shall explain the public utilities, amenities and services and provision for nistar proposed to be provided or made, as the case may be, in new abadi or, as the case may be, in the extension of existing abadi.Explanation. - For the purpose of this clause, the expression "public utilities and amenities" includes provision for reservation of such extent of land for threshing ground and for cremation and burial ground in the resettled village as the rules may provide in that behalf, regard being had to the nature and type of threshing ground existing in the submerged village, the extent of land existing for cremation and burial purpose in the submerged village, the population of different communities and the availability of land for resettlement;(k)the names of displaced persons and the extent of land to be granted to each family for resettling in the new abadi or, as the case may be, in the proposed extension of the existing abadi;(l)the time-schedule for shifting the displaced persons in the affected zone to the new abadi or to the extended part of the existing abadi according to the submergence scheme of the project;(m)such other particulars as the Project Resettlement Officer may think fit to include for the information of the displaced person.
