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State of Madhya Pradesh - Section

Section 35 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

35. Power to prepare scheme in famine and scarcity area.

(1)Notwithstanding anything contained in this Act, the State Government may direct the preparation of a scheme providing for any of the matters specified in Section 7 in any area in which the State Government declares that a state of famine or scarcity prevail or in which, in the opinion of the State Government, a state of famine or scarcity is likely to prevail.
(2)On such directions, the District Committee shall prepare in accordance with such instructions as the State Government may issue, a draft scheme containing the particulars specified in Section 8 and submit it to the State Government for its approval.
(3)After the scheme is submitted to the State Government for approval under sub-section (2), the provisions of this Act and the rules made thereunder shall, so far as may be, apply in respect of such scheme.