Section 7 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
7. Cancellation of Registration Certificate.
- The Competent Authority on his own motion or on information from any source and for reasons to be recorded in writing, may cancel the registration certificate for contravention of any of the term, condition or terms or conditions or any provision of the Act or these rules :Provided that no registration certificate shall be cancelled unless a reasonable opportunity of being heard is given to the holder of the registration certificate. An appeal may be filed to the State Government within thirty days from the date of the order of cancellation of registration certificate :Provided further that if any colonizer constructs more than one colony and out of which one colony is constructed lawfully and in the other one some irregularities are committed, then for this reason the registration certificate shall not be cancelled and in the colony in which irregularities are found, action shall be taken for those irregularities only :Provided that if it is found that the colonizer is repeatedly committing irregularities, then his registration may be cancelled
