Section 25(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)As soon as may be, after the date of taking possession of the land, the Collector shall make an enquiry in the prescribed manner and determine-(a)in respect of any land which on the said date was in the occupation of a tenant-(i)the annual rent payable by him; and(ii)the average net annual income, if any, after deducting the rent, derived by him during the three years immediately preceding the said date;(b)in respect of any other land, the average net annual income, if any, after deducting land revenue, cesses and rates, if any payable derived by the owners during the three years immediately preceding the said date.
