Section 27(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)The amount to be recovered under sub-section (1) from any person shall be decided by the District Committee.[Chapter VI-A] [Chapter VI, Sections 27-A to 27-M inserted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).] Consolidation of Holdings
