Section 16(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)The State Government shall after considering the objections and suggestions received within the period specified in the notification under Section 15, after giving reasonable opportunity to the persons affected by that notification to be heard, and after making such further enquiry as it may think fit, finally declare by notification and also in the manner provided in sub-section (2) of Section 10-(a)the extent of area which shall constitute the area of affected zone under the project;(b)if the project is a project falling under clause (b) of sub-section (1) of Section 15, the extent or area which shall constitute the area of benefited zone for the project;(c)the extent of area in which the displaced persons shall be resettled.
