Section 182(1) in The M.P. Municipalities Act, 1961
(1)Every person who intends-(a)to sell or lease out any land, subject to a convenant or agreement on the part of a purchaser or lessee, to erect buildings thereon;(b)to divide land, whether unbuilt or partly built, into building plots.(c)to use any land or a portion thereof or permit the same to be used for building purposes; or(d)to make or lay out a private street, whether it is intended to allow the public a right of passage or access over such street or not, shall give notice of his intention so to do, in writing, to the Council and shall, along with such notice, furnish plans and sections showing the intended level, means of drainage, direction and width of such land, building or street, and such other particulars as the Council may, bye-laws, prescribe and save as hereinafter provided, the level, means of drainage, direction and width of every such land, building or street shall be used as may be fixed or approved by the Council.
