Section 43 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
43.
Area and dimensions of the plot declared at the time of application for lease of the plot are approximate. The actual area of the plot will he intimated to the lessee and plot demarcated and measured in his presence or in the presence of the authorised representative if so desired by him at the time of giving possession on the date fixed therein of which intimation would be given to the lessee will be deemed to be in possession of the plot from that date and the dimensions and the area so actually measured by the Authority would be taken as correct. The premium and the ground rent will be in accordance with the actual area delivered by the Authority which shall be binding on the lessee and the lessee will have no claim against the Authority or to claim cancellation of lease and refund of the premium.
