Section 2 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means in case of Municipal Corporation the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and in case of Municipal Council and Nagar Panchayats the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(b)"Coloniser" means Development Authority, any Society, Co-operative Society registered by the Registrar, Firms and Societies or any other Registered Institution which includes any such person or institution who intends to take up the work of establishment of the colony by developing that are [for the purpose of dividing land, including agriculture land; into plots or group housing] [Substituted by Notification No 13-XVIII-3-2000, dated 3-7-2000.] and intends to transfer such plots to persons desirous of constructing residential or non-residential or joint residence for inhabitation and whose registration as coloniser has been done by the Competent Authority under these rules;(c)"Municipal area" means such area which is situated within the limits of Municipal Corporation, Municipal Council or Nagar Panchayat [x x x] [Omitted by Notification No. 13/18-3/2000, dated 3-7-2000.];(d)"Municipality" means Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be;(e)"Sub-Divisional Officer (Revenue)" means the Sub-Divisional Officer appointed under the Land Revenue Code, 1959 (No. 20 of 1959);(f)"Plot Holder" means any such person who holds any plot or has plot from any person under any transfer document or under any transfer agreement in any Municipal area to construct Colony;(g)"Form" means the form appended to these rules;(h)[ "Competent Authority" means in relation to such Municipal area which comes within the limit of any Municipal Corporation, [omitted] [Substituted by Notification No 34-1893-XVIII-3-98, dated 7-7-1998.] Municipal Commissioner and in relation to such Municipal area which comes within the limit of any Municipal Council or Nagar Panchayat, the Sub-Divisional Officer (Revenue);](i)"Internal Development Work" means the following development works to be done within the limits of the colony under the prescribed standards:-(i)Levelling;(ii)Demarcation of the proposed roads and plots sanctioned in the layout;(iii)Construction of the proposed road (as per IRC standards);(iv)If in the land of the colony, the road exists at present, in that case the construction or widening of the road on the basis of sactioned layout (as pet IRC standards);(v)Construction of culverts (as per IRC standards);(vi)Construction of proposed drain, if existing them the cabalisation of existing drain (as per PHE standards);(vii)Implementation of internal water supply system (as per PHE standards);(viii)Construction of Internal sewage line (as per PHE standards);(ix)Construction of septic lank (if proposed) (as per PHE standards);(x)Fixation of electric polls under the internal electricity system (as per the standards prescribed by the MPEB);(xi)Construction of overhead tank;(xii)Development of proposed open areas in the colony;(xiii)Planatation on road side;(j)"External Development Work" means the following development works as per prescribed criteria :-(i)New roads to be constructed in the shape of approach road starting from the limit of the colony to the existing road of the town;(ii)If the road exists at present attached to the colony, then in that case the expenses to be incurred on the proposed widening of the existing road;(iii)Laying of electric line from the limits of the colony to the existing electric line tor the supply of electric in the colony;(iv)The expenditure on connecting the existing system to the system of under ground sewerage from the limits of the colony;(v)If water supply in the colony is proposed at the level of urban water supply system, then in that case the laying of new pipe line from the limits of the colony the existing pipe line;(vi)[ In respect of approach road of the colony under sub-clause (one) and widening of the existing road under sub-clause (two) it shall be necessary for the competent authority to clearly determine as to what extent the approach road should be widened and under the widening of the existing road how much width is meant for and what shall be the quality of construction of such road that is whether it shall be a WBM or asphalt or of cement concrete;] [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7- 2000.](k)"Development expenses" means the expenditure to be incurred as approved by the competent authority for the completion of the works as mentioned above under clause (i) and (j) as per the prescribed specifications;(l)"Colony" means such colony where there is intention to provide or has been provided to the residents the basic services such as road, water, electricity, disposal of seweravge etc. by dividing or sub-dividing plots. Provided that such plots which are divided amongst the members of the family shall not be included in this definition. [However, it shall include the construction under Group Housing and Joint Housing.] [Substituted by Notification No 13-XVIII-3-2000, dated 3-7-2000.]Explanation.-Family means the family as defined in the Madhya Pradesh Land Revenue Code.
