Section 17 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
17. Power to acquire land for purpose of this Act.
(1)The State Government or any officer authorised by it in his behalf may enter into an agreement with any person for the purchase or exchange of any land required for carrying out the purpose of this Act.(2)Subject to the provisions of this section, the State Government may also for carrying out the purpose of this Act compulsorily acquire land under the Land Acquisition Act, 1894 (1 of 1894) and,-(i)the acquisition of any land for the said purpose shall be deemed to be public purpose within the meaning of the said Act;(ii)notwithstanding anything contained in Section 23 of that Act, the market value of the land at the date of publication of declaration under sub-section (1) of Section 10 shall be deemed to be market value for the purpose of determining the amount of compensation to be awarded for the land acquired.(3)Acquisition of land in an abadi site in the affected zone shall be subject in such restrictions as may be prescribed by the State Government.(4)For the purpose of resettlement of displaced persons on land the State Government may, subject to any rule in this behalf, acquire land from holdings in the benefited zone or from any village or area specified under Section 10 as far as practicable according to the provisions of the First Schedule.(5)All lands acquired under this section shall form part of the land pool.
