Section 17(4) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(4)For the purpose of resettlement of displaced persons on land the State Government may, subject to any rule in this behalf, acquire land from holdings in the benefited zone or from any village or area specified under Section 10 as far as practicable according to the provisions of the First Schedule.
