Section 182(3) in The M.P. Municipalities Act, 1961
(3)If-(a)within two months from the receipt of the notice given under sub-section (1), the Council fails to-(i)pass orders under the said sub-section and to serve notice thereof; or(ii)issue a provisional order or demand further particulars under sub-section (2); or(b)the Council, having issued such demand for, and having received in accordance with the demand such further particulars fails to issue further orders within one month from the receipt of such particulars, then the land may be divided into building plots or used for building purposes or street may be laid out and made, in such manner as may have been specified in the notice under sub-section (1) and as is not inconsistent with any provisions of this Act or of any bye-law for the time being in force thereunder.
