Section 16 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
16. Declaration of affected zone and benefited zone and power to make changes in such zone.
(1)The State Government shall after considering the objections and suggestions received within the period specified in the notification under Section 15, after giving reasonable opportunity to the persons affected by that notification to be heard, and after making such further enquiry as it may think fit, finally declare by notification and also in the manner provided in sub-section (2) of Section 10-(a)the extent of area which shall constitute the area of affected zone under the project;(b)if the project is a project falling under clause (b) of sub-section (1) of Section 15, the extent or area which shall constitute the area of benefited zone for the project;(c)the extent of area in which the displaced persons shall be resettled.(2)A copy of the notification shall be sent to the Commissioner and the Project Resettlement Officer.(3)II at any time during the course of execution of a project, the Project Resettlement Officer is satisfied that any change in the affected zone or benefited zone and the area in which the displaced persons are to be resettled is necessary, he shall communicate such change to the State Government through the Commissioner and the Resettlement Commissioner and shall likewise forward to the State Government Project Plans and particulars relating to the change.(4)On the receipt of the communication under sub-section (3), the State Government may after making such enquiries as it thinks fit, make provisional and final declaration in respect of such change in accordance with the provisions of Section 15 and this section.
