Section 4 in Madhya Pradesh Investment Region Development and Management Act, 2013
4. Publication of scheme area.
(1)The State Government may authorize an agency to identify an area in which scheme may be proposed.(2)The Agency shall identify the land on which scheme may be taken up and submit the proposal of preparing the scheme on the identified land, to the State Government in such manner as may be prescribed.(3)The State Government may approve the draft scheme area submitted by the Agency with such modifications, as it may consider appropriate.(4)The draft scheme area, as approved by the State Government under sub-section (3) hereinabove, within a period of 30 clays of such approval, shall be published by the Agency in the official Gazette and also in such manner as may be prescribed, inviting objections from the owners of the land and such other persons as may be interested, in a manner as prescribed.(5)The objections and suggestions, which may be received by the Agency under sub-section (4), with respect to the said draft scheme area, shall be heard and decided by the Agency, in such manner as may be prescribed.(6)The Agency shall after deciding the objections, if any, made under sub-section (4) approve the scheme area with such modifications, as it may deem appropriate. The Agency shall published in the Gazette the final approved scheme area.(7)Any person aggrieved by any decision taken by the Agency under sub-section (6) hereinabove, may, within 15 days of such publication in the official Gazette of final scheme area, prefer an appeal to the appellate authority and it shall decide such appeal within 45 days in the manner as prescribed. The appellate authority shall, after examining the record, pass such order as he thinks fit and his order shall be final:Provided that no order shall be passed unless the person affected thereby and the Agency has been given a reasonable opportunity of being heard.
