Section 10 in The M.P. Regulation of Uses of Land Act, 1948
10. Compulsory acquisition.
- If the Collector decides to acquire the land under the Land Acquisition Act, 1894 (1 of 1894), then notwithstanding anything contained in that Act,-(i)proceedings under Section 5-A of the Act shall not be required;(ii)the notification under Section 6 of that Act shall be published within six months from the date of institution of the claim failing which the claim shall be transferred for disposal to an officer exercising the power of a Collector under that Act;(iii)the market value of the land shall be assessed as though no declaration under sub-section (1) of Section 3 had been made in respect of the area in which it is situated and no restriction upon its use and development had been imposed, any compensation already paid to the claimant or to any of his predecessors-in-interest for injurious affection being deducted from the market valued as so assessed.
