Section 18 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
18. Preparation of scheme for Development and allotment of land.
- Where the management of any land is taken over by the Collector, he may direct the local authority or the Development Authority, if there is any, for the local area in which the land is situate to draw up a scheme for the development and allotment of land to individual plot-holders, if any. The scheme submitted by the local authority or the Development Authority may be approved by the Collector without any modification or with such modifications as he may consider fit.
