Section 190(b) in The M.P. Municipalities Act, 1961
(b)if within a period of four months from the dale of resolution of the Council proposing to acquire the land :-(i)the land is not acquired by the Council by agreement; or(ii)an application has not been made to the State Government for the institution of proceedings for compulsory acquisition under the provisions of the Land Acquisition Act, 1894 (I of 1894); or(iii)if the Council abandons the proposal to acquire the land,
