Section 21(3) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(3)The draft scheme shall State that Resettlement Commissioner shall afford facilities to the displaced persons to see for themselves, the agricultural lands proposed to be granted to them and the location of the new abadi or, as the case may be, the extended part of the existing abadi.
