Section 14 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
14. [ Agency for execution of scheme. [Substituted by Madhya Pradesh Act No. 1 of 1977 (w.e.f. 4-1-1977).]
- When the schemes come into force the District Committee may,-(i)appoint an officer of the State Government or an Officer of any body corporate subordinate to the State Government to be the Executive Officer to execute it; or(ii)with the previous approval of the State Government entrust the execution of the scheme in accordance with the provisions of this Act to a firm, company or any other body corporate registered, established or constituted, as the case may be, under any law for the time being in force at the cost of such firm, company or body corporate shall be deemed to be an Executive Officer appointed under clause (i) for the purposes of this Act.]
