Section 14 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
14. Effect of non-compliance of Rule 12.
- If prior to the receipt of permission under Rule 12, any colonizer starts the development work of the colony or sells the plots or prepares to sell the plots then in such circumstances the Competent Authority may cancel the registration of the Colonizer and may take such legal action which he decides to take under the law :Provided that the registration shall not be cancelled until such colonizer has been given a reasonable opportunity of presenting his case :Provided further that the reasons for cancellation of registration shall necessarily be recorded in writing.
