Section 15(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)As soon as may be after the receipt of the copy of assessment under Section 14, the State Government shall, after such enquiry as it thinks fit, provisionally declare, by notification, and also in the manner provided by sub-section (2) of Section 10-(a)the area which is required for the project and thereby would be adversely affected by to under the project;(b)if the project is an irrigation project or is a composite project consisting of irrigation project and power project or any other project of public utility the area under the command of the project, which is likely to be benefited by the project;(c)the area in which it is proposed to resettle displaced persons including the area benefited by other projects in the vicinity;(d)the list of displaced persons.
