Section 11 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
11. Presumption as to permission of Collector.
- In case no reply is received by the applicant from within a period of 90 days of the receipt of intimation, permission shall he presumed to have been granted. If the Collector decides to make any inquiry, he shall inform the licensee to await his orders. In such a case, the licensee shall not proceed with colonization without Collector's permission.
