Section 15 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
15. Provisional declaration of affected zone and benefited zone.
(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.(2)The declaration under sub-section (1) shall invite objections to and suggestions for, the inclusion of any land in the area referred to in clause (a), clause (b) or clause (c) and consequentially for the inclusion of certain persons in the list of displaced persons referred to in clause (d) of sub-section (1) within a period of not less than thirty days specified in the notification.(3)A copy of the notification shall be sent to the Commissioner, Resettlement Commissioner and the Project Resettlement Officer who may make such suggestions relating to the notification as he thinks fit.
