Section 16 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
16. Liability of persons other than owner benefited by the scheme.
(1)If in consequence of any work carried out under the scheme in any land-(i)any person holding the subsidiary interest in such land under the owner thereof; or(ii)any person holding interest in any other land is or is likely to be benefited by that work, such person shall pay such amount as contribution as the District Committee may determine to the owner of the land, if the work is carried out by him or to the State Government, if the work is carried out by the Executive Officer :Provided that before any person is required to pay any such contribution, he shall be given a reasonable opportunity of making his representation, if any, in regard to the matter :Provided further that the Board may waive the payment of such contribution in whole or in part in respect of any work carried out by it in land belonging to the Government.(2)The amount shall be paid within such time as may be specified by the District Committee. If default is made in the payment of such contribution within the time specified by the District Committee, the Collector or any Officer authorised by him in this behalf shall recover from the defaulter and pay the same to the owner of the land in such manner, as may be prescribed.
