Section 24 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
24. Termination of possession on completion of reclamation.
(1)When the reclamation of the land is in the opinion of the Collector, complete and in any case before the expiry of the period of ten years from the date of taking possession, the Collector shall after making an enquiry in the prescribed manner, by order in writing-(a)declare that possession of the land shall be restored on such date as may be specified in the order, to the owner who on the date of taking possession was in lawful possession of the land or was entitled to such possession, or if he is dead, to his successors-in-interest;(b)determine the person to whom possession is to be so restored;(c)where such person is a tenant, determine the rent payable on account of the use or occupation of the land; and(d)where the land or any part thereof has been afforested, regulate the cutting of trees in such land according to a working plan.(2)On the date specified in the said order, possession of the land shall be deemed to have been delivered by the District Committee to the person determined under clause (b) of sub-section (1).(3)The delivery of possession of the land to the person determined under clause (b) of sub-section (1) shall be a final and full discharge of the District Committee from all liability in respect of such delivery, but shall not prejudice any right in respect of the land to which any other person may be entitled, by due process of law, to enforce against the person to whom possession of the land has been so delivered.
