Section 17A in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
17A. Requisitioning of land for execution of scheme.
(1)If the District Committee is satisfied that for the purpose of executing any scheme it is necessary that temporary possession of any land should be taken, it may by order, in writing, direct the Executive Officer to take temporary possession of such land on such date and for such period not exceeding one crop season as may be specified in that order.(2)The order shall be made in such form, and brought to the notice of the owner or owners of land in such manner and within such period preceding the date specified in the order for taking temporary possession, as may by prescribed.(3)On the date specified in the order, the Executive Officer or any Officer authorised by the Executive Officer with prior approval of the District Committee shall enter upon and take possession of the land.
