Section 18(3) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(3)The State Government shall grant lo displaced persons rehabilitation grant, grant-in-aid and land to the extent and in accordance with the provisions of the Second Schedule.Explanation. - "Rehabilitation grant" means rehabilitation grant payable to displaced persons according to the provisions of the Second Schedule.
