Section 17C in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
17C. Release from requisition.
(1)When the execution of the scheme, is, in the opinion of the District Committee, complete and in any case before the expiry of the period of requisition specified in the order under sub-section (1) of Section 17-A, the Executive Officer shall after land shaping and its development restore the possession of land, as far as possible in as good a condition as it was when possession thereof was taken subject only to the changes caused by reasonable wear and tear and irresistible force to the owner who on the date of taking possession, was in lawful possession of the land or was untitled for such possession or if he is dead, to his successor-in-interest.(2)On the date of handing over of possession, the possession of land shall be deemed to have been delivered by the District Committee to the person entitled to such possession under sub-section (1).(3)The delivery of possession of the land to the person concerned shall be final and full discharge of the District Committee from all liability in respect of such delivery, but shall not prejudice any right in respect of the land to which any other person may be entitled by due process of law to enforce against the person to whom possession of land has been so delivered.
