Section 22 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
22. Sanction of projects.
(1)The Nigam shall forward each year to he State Government for its approval a programme of work for the next agricultural year under Section 30. The State Government may, however specify any other areas to be entrusted to the Nigam, and any other work under sub-sections (1) and (2) of Section 19 for execution, in addition to the approved programme, by the Nigam in such area during the year.(2)The Nigam shall be the principal agency for execution of works in the areas entrusted to the Nigam under sub-section (1) except in cases where land holders execute works in their respective land holdings, within the period and in the manner specified in the project.
