Section 25 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
25. Cost of works to be provided by land holders.
- For the purpose of execution of the works, every land holder, other than those who execute the works in their respective land holdings within the period and in the manner specified in the project under sub-section (2) of Section 22 shall pay to the Nigam the proportionate cost of works.
