Section 18(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(2)The State Government shall, in resettlement of the displaced persons in accordance with sub-section (1) be guided by the following principles, namely :-(i)persons displaced on account of acquisition of his agricultural land in the affected zone other than those who exercise option for retaining compensation under the first proviso to sub-section (1) shall be resettled by allotment of irrigated land in the command area in the benefited zone or at the option of such person along the periphery of submerged areas;(ii)new land for abadi shall be given lo a displaced person in the following order of priority, namely :-I. abadi plots to all displaced persons;II. allotment of land lo small and marginal farmers;III. allotment of land to tribal and backward farmers.(iii)persons displaced on account of acquisition of their agricultural land who opt for retaining the compensation and who do not desire lo have land as in (i) above shall be resettled by payment of rehabilitation grant.(iv)persons displaced on account of compulsory acquisition of his land or of any right therein shall be paid unless otherwise expressly provided by or under this Act, compensation calculated as nearly as may be, in accordance with the provisions contained in the Land Acquisition Act, 1894 (No. I of 1894).(v)the compensation payable under clause (iv) shall be adjusted towards the market value of site or land or both as the case may be, which is allotted or is ordered to be allotted to the displaced person for his resettlement.
