Section 15 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
15. Power to enforce scheme.
(1)Every owner of land included in the scheme shall pay the cost or part of the cost, as the case may be, of the works which under the scheme are carried out by the District Committee in his land at the cost or part of the cost of the owner.(2)If any owner of the land included in the scheme desires to carry out himself under technical guidance provided free by the District Committee, any works which under the scheme are to be carried out in his land by the District Committee at the cost or part of the cost of the owner he shall give notice in writing to that effect to the District Committee, or the Executive Officer within twenty-one days of the final publication of the scheme under Section 12.(3)On receipt of such notice, the Executive Officer shall inform the owner of the works which are to be carried out in his land and fix a date before which the owner shall carry out the works.(4)If such owner fails to carry out any such work to the satisfaction of the Executive Officer before the date fixed, or at any time expresses in writing to the Executive Officer his inability to do so, the Executive Officer may himself get the work carried out and the expenses incurred by the Executive Officer for the purpose shall be recovered from the owner.(5)Where the owner of any land included in the scheme is the Government, the Department of Government which has the control or management of such land, or the Executive Officer, if so directed in this behalf by the District Committee or the State Government, as the case may be, shall carry out the work which the Government as owner of the land is liable to carry out under the scheme.
