Section 19B(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)Where any works included in the land improvement scheme, which has come into force under this Act, are carried out at the cost of the State Government and such cost is to be recovered from the owner of the land, included in the scheme as shown in statement prepared under clause (a) of sub-section (2) of Section 18, then notwithstanding anything contained in this Act, all the rights and liabilities of the State Government for the recovery of the costs or part cost from the owner of the land shall stand transferred to the Bank, as defined in the Madhya Pradesh Krishi Udhar Pravartan and Prakirn Upbandh (Bank) Adhiniyam, 1972 (No. 32 of 1973) (hereinafter referred to as the Financing Bank), which has agreed to such transfer in relation to such owner of the land and subject to such terms and conditions as may be agreed upon between the State Government and such Bank and for arriving at such agreement every owner of land shall produce before the concerned Bank all such documents and other evidence relating to his land included in such scheme as the concerned Financing Bank may require.
