Section 4 in The M.P. Regulation of Uses of Land Act, 1948
4. Plans of controlled area to be deposited at certain office.
(1)The Sub-Divisional Officer shall deposit at-(a)the District Officer,(b)the office of the [Chief Town Planner] [Substituted by M.P. Act No. 15 of 1961.] to the Government of Madhya Pradesh,(c)the Tehsil Office and the offices of the Local Government bodies within whose jurisdiction any part of the controlled area is included, and(d)at any other place which he considers plans necessary, showing ail lands declared to he controlled area for the purposes of this Act and setting forth the nature of the restrictions applicable to the land in any such controlled area.(2)The plans so deposited shall be available for inspection by the public free of charge at all reasonable times.
