Section 8 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
8.
(1)In selecting land for the purpose of the Act, regard shall be had to the following principles, namely ;-(a)No land shall be selected from a village which lies beyond a distance of 15 miles from the village where the lands of the displaced land-holders are situate;(b)land shall, as far as possible, be selected from within or close to the area which has been or is likely to be benefited by the scheme or project of public utility which has resulted in the displacement of landholders;(c)no land which is being used for the purpose of a school, orphanage or hospital or which is being used exclusively for the purpose of religious worship shall be selected;(d)land of every landholder to the extent of first fifty acres shall be exempt from acquisition and of the remainder only a moiety shall be liable for acquisition. But the area to be acquired may be increased or decreased by five acres or less as may be necessary to maintain the integrity of a khasra or survey number :Provided that where the total area of land liable for acquisition from a landholder is less than ten acres, no acquisition may be made from him;(e)an option shall be given to the landholder to state which of his lands shall be acquired from him; provided that the landholder shall not be entitled to demarcate portions of his lands which have no contiguity with each other.Explanation :- For purposes of this rule, references to land shall be deemed to be references to dry land and in calculating the quantum of land to be acquired from any landholder one acre of irrigated land shall he reckoned equal to two acres of dry lands.(2)Where under clause (d) of sub-rule (1) exemption has been allowed to any landholder, no separate exemption shall be admissible to his wife and children.
