Section 17A(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)If the District Committee is satisfied that for the purpose of executing any scheme it is necessary that temporary possession of any land should be taken, it may by order, in writing, direct the Executive Officer to take temporary possession of such land on such date and for such period not exceeding one crop season as may be specified in that order.
