Section 27(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)The net expenditure incurred on the reclamation of the land under the provisions of this Chapter or such part of that expenditure as the District Committee may, by general or special order, direct together with interest calculated at the prescribed rate and in the prescribed manner, shall be recovered as arrear of land revenue from the person to whom possession of the land is delivered by the District Committee under sub-section (2) of Section 24.
