Section 39 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
39. Power to revoke scheme.
- If upon an application made by the District Committee or the Board, the State Government is satisfied that it is necessary to do so, the State Government at any time may, by notification, revoke any scheme after it has come into force and upon such revocation the provisions of this Act shall cease to apply to such schemes. Such notification shall be published by affixing a copy thereof on the Notice Board of the office of the Collector, Tahsildar, Janapada and Gram Panchayat and also by exhibiting it at conspicuous places in the village or the towns, where the lands included in such schemes are situate. Notwithstanding the revocation of the scheme, the recovery of instalment, interest or any other amount accruing against a person shall not be effected.
