Section 292E in The M.P. Municipal Corporation Act, 1956
292E. [ Commissioner to take over the management of the land of illegal Colonization. [[Substituted by M.P. Act No. 29 of 2003. Prior to substitution it read as under -
'292-E. Transfer of plots in an area of illegal diversion or illegal colonization to be void.-(1) Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code. 1959 (No. 20 of 1959) the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The Commissioner may after giving show-cause notice to the parties take over the management of the land, cause the area to be planned and developed and shall thereafter allot the land preferentially amongst the plot holder in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfilment of the conditions be deemed to be a void transferee of the plot from colonizer, and the power of the Commissioner as manager of the plot shall come to an end.']](1)Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The Commissioner shall cause to be published a public notice three times in the local newspapers for the purpose of taking over the management of land of illegal colonization. After the publication of such notice if any objection is received from the colonizer or the plot holder it shall be considered by the Commissioner and if no objection is received then the Commissioner shall take over the management of such land and cause the area to be planned and developed in such manner as may be prescribed and allot the plots in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfilment of the conditions be deemed to be a valid transferee of the plot, and the power of the Commissioner as manager of the plot shall come to an end.(4)Once the Commissioner takes up the management of any colony it shall be deemed that the diversion of land of such colony has been done and its use is in accordance with the master plan of the city.]
