Section 7 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
7.
On the expiry of the period specified in the notice for submitting applications the Collector shall submit a report to the State Government giving an estimate of the total area of land which it would he necessary to acquire for the resettlement of displaced landholders and the area and other particulars of the lands proposed to be acquired.
