Section 5(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)The State Government may enter into an agreement with the Central Government for subscribing in the share capital of the Nigam and subject to such agreement, the State Government and the Central Government shall subscribe, in such proportion as may be mutually determined by them, to the share capital to be issued in the first instance. The Nigam may, unless otherwise agreed, issue at any time or from time to time fully paid shares to the State Government of the value of any plants and machinery or fixed assets which may be acquired by it from the State Government.
