Section 19A in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
19A. [ Effect of transfer of rights and liabilities of State Government to Sahakari Bhumi Vikas Bank. [Inserted by Madhya Pradesh Act No. 14 of 1972 (w.e.f. 4-5-1972).]
- Where rights and liabilities of the State Government in relation to the recovery of costs or part costs of the works carried out under any scheme for any owner of land included in such a scheme stand transferred to a development bank under Section 13-A of the Madhya Pradesh Sahakari Bhumi Vikas Bank Adhiniyam, 1966 (No. 28 of 1966), then notwithstanding anything contained in this Act, every such owner of land shall pay the amount recoverable from him under this Act to such bank, the amount of such cost or part cost, shall be paid by, and recovered from such owner of lands in accordance with the provisions of the said Section 13-A, and the rights and liabilities transferred to the bank shall be entered in the final statement referred to in sub-section (2) of Section 18.]
