Section 5A in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
5A. [ [Inserted by Notification No. F-3-12-2005-XXXII, dated 26-9-2005]
In case the authority wants to dispose the land/buildings other than the methods mentioned in Rule 5, committee chaired by the Director, Town & Country Planning shall examine the case, and forward its opinion to Government and the State Government may permit disposal of land/buildings by such method.]
