Section 292B(3) in The M.P. Municipal Corporation Act, 1956
(3)The permission of the development shall be given by the Commissioner and appeal shall lie to the State Government against the order of the Commissioner.] [[Substituted by M.P. Act No. 29 of 2003, Prior to substitution it read as under -'(1) Any person who intends to undertake the establishment of a colony in the area of Municipal Corporation for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to persons desirous of settling down on those plots by constructing residential or non-residential or composite accommodation shall apply to the Commissioner for the grant of a Registration Certificate.']]
