Section 27C in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
27C. Preparation of scheme for consolidation of holdings.
(1)The Consolidation Officer shall prepare a scheme for the consolidation of holding in the manner laid down by rules made under Section 27-M.(2)If the Consolidation Officer is of opinion that the redistribution of land in accordance with scheme of consolidation of holdings will have the result of allotting to any owner, of holding or land of a less market or productive value than, that of his original holding or land, the scheme may provide for the payment of compensation to such owner by such person or persons as the Consolidation Officer may direct.(3)When the scheme of consolidation is complete, the Consolidation Officer, after considering and as far as possible removing the objections, if any, made to the scheme, shall submit it for confirmation to the District Committee.(4)When the scheme of consolidation is complete and if all the owners affected by such scheme, agree to enter into possession of the holdings allotted to them thereunder the Consolidation Officer may allow them to enter into such possession from a date to be mentioned in the scheme.Explanation. - For the purpose of this Section owner shall include the State Government in respect of unoccupied land.
