Section 3(1) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(1)Such coloniser who in any municipal area, [omitted] [Omitted by Notification No. 3-XVIII-3-2001, dated 3-1-2001.]-(i)intends to take up the work of establishment of the colony by developing that area for the purpose of dividing any land into plots;(ii)intends to transfer such plot to the persons desirous of constructing residential or non-residential or joint residence for inhabitation; shall apply to the competent authority for registration in Form-One appended to these rules.
