Section 20(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)The Project Resettlement Officer shall, as soon as may be after the assessment is made under Section 15, publish a public notice in the Official Gazette and also as provided by sub-section (2) of Section 10 calling upon the displaced persons in the affected zone to intimate to him in writing before the date specified in the notice (not being earlier than 60 days from the date of publication of notice in the Official Gazette) whether they require land for resettlement and if so, to submit to him in duplicate before the said date a statement containing the following particulars, namely :-(a)the area of land and the right in which it is held by each displaced person in the affected zone separately;(b)the area of land held by each displaced person, if any, in the benefited zone or outside that zone in any village or area specified under Section 10 as tenure holder, tenant or Government lessee;(c)the place of residence in the old abadi and whether the displaced person holds that place in any right;(d)choice of land for purpose of grant or for working thereon as agricultural labourer in the benefited zone, or in the village or area specified under Section 10 and choice of the land in new abadi or, as the case may be, in the extended part of the existing abadi.
