Section 9 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
9. Publication of draft scheme.
(1)The draft scheme prepared under Section 8 shall be submitted to the District Committee, which shall either approve the scheme with or without modifications or may reject it and prepare or cause to be prepared another draft scheme.(2)Whenever the District Committee approves any draft scheme, it shall appoint an officer called the Inquiry Officer for the purpose hereinafter specified.(3)The scheme approved by the District Committee under sub-section (1) shall be published by the Inquiry Officer by affixing a copy thereof on the notice boards of the Office of the Collector, Tahsildar and in the office of the Gram Panchayat. The scheme shall also be published at conspicuous places in villages or towns in which the lands proposed to be included in the scheme are situate.(4)The Inquiry Officer shall simultaneously with the publication of the scheme under sub-section (3), issue a notice requiring all persons affected by the scheme who wish to make any objections to the scheme or any part thereof to submit their objections in writing to him, or appear before him and state their objections within twenty-one days of the publication of the notice at such place as may be specified in the notice.
