Section 11 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
11. Registration on transfer, sub-division or partition of land in benefited zone.
(1)After the publication of a notification under Section 10 and until the Project Resettlement Officer makes a declaration to the effect all proceedings for the acquisition of land in the benefited zone are complete, no land in the village or areas specified in the notification aforesaid shall, notwithstanding anything contained in any law for the time being in force, be-(a)transferred, whether by way of sale (including sale in execution of decree or order of Civil Court or of an award or order of any competent authority) or by way of gift, exchange, lease or otherwise;(b)sub-divided (including sub-division by a decree or order of any Court or any other competent authority); or(c)partitioned (including partition by a decree or order of any Court or any other competent authority),without previous permission of the State Government obtained in such manner as may be prescribed.(2)The State Government may refuse to give permission if in its opinion the transfer, sub-division or partition of land is likely to defeat the object of this Act.(3)Any transfer, sub-division or partition of land made in contravention of sub-section (1) shall be void and inoperative.
