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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(2)The draft scheme drawn up by the Project Resettlement Officer shall be submitted by him to the Resettlement Commissioner who may send it to the Advisory Board and the Project Resettlement Officer shall amend it according to the recommendations, if any, made by the Board.