Section 46 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
46. Disputes regarding reconstitution of plots.
(1)Where by the making of a housing scheme, any plots comprised in the area included in the scheme are reconstituted or any person is dispossessed, any person affected by such reconstitution or dispossession may apply to the Board for compensation.(2)The Board may after making such enquiry as it thinks fit, decide whether the applicant is entitled to any compensation and if so to what extent.(3)If any person is aggrieved by the decision of the Board, he may apply to the Board to refer the matter to the Board of Arbitration to be constituted in accordance with Section 41 and the Board shall, thereafter, refer the matter to arbitration.(4)The Board of Arbitration shall, then, after making an enquiry determine the amount of compensation and direct the Board to pay the same to the person entitled.
