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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(7) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(7)The Collector shall collect shelter fee for the whole of the planning area and Municipal area, which shall be deposited in the shelter fund by opening a separate account which shall be under the Collector. This fund shall be utilised by the Committee constituted as under in accordance with the instruction issued by the State Government from time to time :
(i) Collector Chairman
(ii) Chief Executive Officer, Development Authority Member
(iii) Commissioner, Municipal Corporation/Chief Municipal Officer,Municipality/Nagar Panchayat. Member
(iv) Project Officer, District Urban Development Agency Member Secretary
(v) Jt. Director/Dy. Director/Assistant Director, Town andCountry Planning Member
(vi) Dy. Commissioner/Executive Engineer M.P. Housing Board. Member