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State of Madhya Pradesh - Section

Section 15 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982

15. Taking over the Management of the land or dropping the proceedings.

- After hearing the parties if present on date fixed for that purpose and after making any further enquiry in the matter, which he may think proper, the Collector may-
(a)take-over the management of the land, if he finds any illegal diversion or illegal colonization therein;
(b)drop the proceedings, if he is satisfied that the land is not subjected to illegal diversion or illegal colonization.