Section 5 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
5.
Any displaced landholder requiring land for his resettlement shall submit his application to the Collector in the form appended to these rules, agreeing therein to accept the land that may be allotted to him and to the adjustment of the compensation payable to him on account of the acquisition of his land towards cost of acquisition of the land that may be allotted to him.
