Section 13 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
13. Power of Sate Government or of Board to make regulations.
- For the purpose of carrying out the objections of scheme, which has come into force under Section 12, the State Government or with the approval of the Board, the District Committee may make regulations requiring any person or persons or the public generally to take certain action or to refrain from doing certain acts in respect of any matters supplementary and incidental to the scheme.
