Section 12(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)On the publication of the notification under Section 10 the Project Resettlement Officer shall, according to the provisions of this section and with reference to the position as existing on the dale of publication of the said notification :-(a)assess the extent of land from which persons are likely to be displaced;(b)take census in the villages or areas specified in the notification of persons who-(i)ordinarily reside; or(ii)hold agricultural land, abadi plot or other property; or(iii)are agricultural labourers and who in each case are likely to be affected by any project which is subject-matter of declaration under Section 10.
