Section 38 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
38.
If the owner of a plot fails to commence the construction within the period specified in Rule 36 the Authority may after giving reasonable notice of its intention so to "do re- enter upon the plot. If the Authority re-enters from the plot, it shall pay to owner of the plot an amount equal to the price for which the plot was sold by the Authority minus 20 percent thereof.
