Section 12 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
12. Assessment of extent of land from which persons are likely to be displaced and census of displaced persons.
(1)On the publication of the notification under Section 10 the Project Resettlement Officer shall, according to the provisions of this section and with reference to the position as existing on the dale of publication of the said notification :-(a)assess the extent of land from which persons are likely to be displaced;(b)take census in the villages or areas specified in the notification of persons who-(i)ordinarily reside; or(ii)hold agricultural land, abadi plot or other property; or(iii)are agricultural labourers and who in each case are likely to be affected by any project which is subject-matter of declaration under Section 10.(2)For the purpose of assessing the extent of land or taking census under sub-section (1), the Project Resettlement Officer may ask such questions to all persons concerned as he may deem necessary for the purpose, and record substance of information furnished by such persons.(3)Every person to whom any question is asked under sub-section (2) shall be legally bound to answer such question to the best of his knowledge or belief. A document giving such information or substance thereof signed by the person would be a conclusive proof of the correct position at the time of the census.(4)The Project Resettlement Officer shall provisionally declare the result of the assessment and census in the manner provided by sub-section (2) of Section 10.(5)The declaration under sub-section (4) shall invite objections to and suggestions for the matters included therein within a period of not less than thirty days from the date the declaration is first made under sub-section (4) as may be specified by the Project Resettlement Officer in this behalf.(6)On expiration of the period specified for inviting objections and suggestions, the Project Resettlement Officer shall, by notification publish the result of assessment and the census finally in the manner provided by sub-section (2) of Section 10.
