Section 14(iii) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
(iii)The development charge shrill be collected from the lease holders of the Mohalla Sabha by the Mohalla Samiti and in other areas it will be collected by the urban local body.
