Section 19 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
19. Business which the Nigam may transact.
(1)The principal business of the Nigam shall be-(i)execution of the project sanctioned under Section 22 in the area of land entrusted to it for the purpose.(ii)the execution of the land improvement schemes under the Madhya Pradesh Rajya Bhumi Sudhar Yojana Adhiniyam, 1967 (No. 13 of 1967), which is entrusted to it under the Act; or(iii)the preparation and execution of other works in areas entrusted to it under Section 22.(2)The scheme prepared by the Nigam for execution of other works under clause (iii) of sub-section (1) shall, after it is approved by the State Government, be deemed to be a scheme prepared under the Madhya Pradesh Bhumi Sudhar Yojana Adhiniyam, 1967 (No. 13 of 1967), and the provisions of that Act except those contained in Chapters IV-A and VI and Section 33 thereof shall mutatis mutandis apply accordingly for the execution thereof.(3)In addition, the Nigam may carry on and transact all or any of the following kinds of business, namely :-(a)formulation, appraisal and evaluation of projects;(b)erecting machinery, workshops, godowns, bridges, railway sidings and any other structures whatsoever in the project areas for the purpose of execution of works;(c)providing consultancy service to the State Government and with its approval, to any person in matters relating to strategy of land development and infrastructure, programmes like development, remodelling of canal system, channels and drainage facilities planning and training requirements, demonstration and cropping patterns, need-based research programmes, livestock development, afforestation programme and rural electrification;(d)financing of projects and related infra-structure programmes;(e)drawing, accepting, making, endorsing, executing and discounting of bills of exchange, hundies, promissory notes, bills of lading, warrants and any other negotiable or transferable instruments for the purpose of the business of the Nigam;(f)providing training facilities to persons who are likely to be of help to the Nigam in the execution of the projects;(g)undertaking research and surveys and technoeconomic studies in connection with development of agriculture and agro-industries;(h)assisting land holders in obtaining ordinary loans;(i)assisting banks and financing institutions in collection and processing of loan applications and other connected documents from land holders;(j)granting special loans;(k)obtaining indemnities, guarantees, concessions and immunities for the purpose of the business of the Nigam; and(l)generally doing such other acts as may promote the execution of projects, or as may be necessary for or incidental to the exercise of its powers or discharge of its duties under this Act.
