Section 23(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)The execution of every layout of a new abadi or the extension of an existing abadi, as the case may be, in so far as it relates to public utilities, amenities and services and maintenance thereof shall be entrusted by the State Government, by an order in writing to the Collector having jurisdiction over the area included in the layout or to any other officer of such rank as the State Government may decide, and the Collector or such officer, as the case may be, shall ensure the abadi to be included in the Record of Rights of the village and also in the annual papers.
