Section 11 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
11. Availability of the urban land and its optimal use.
- Developed land in the form of plots equivalent to at least twenty-five per cent, of the total developed land in area which falls within the preview of Urban Land Ceiling Act, 1976 will be made available to the authority prescribed by the State Government for the people of economically weaker sections at the rate fixed for the land declared surplus under the Urban Land Ceiling Act, 1976 and for the remaining land exemption may be granted by the State Government under Section 20 of the Urban Land Ceiling Act, 1976, if the holders and the Co-operative Societies agree to implement Government approved housing schemes and for implementation of the housing schemes in accordance with the prescribed conditions. It shall be obligatory to commence the implementation of the scheme within a period of one year and to complete it within a period of three years from the date of approval of scheme by the State Government. Apart from taking over the aforesaid prescribed developed plots, no plots will be taken over for the people of economically weaker sections under any other provision. In respect of the above, the instructions given by the Government from time to lime, shall be deemed to be applicable.
