Section 61B in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
61B. Registration of Colonizer.
(1)Any person who intends to undertake the establishment of a colony in the Gram Panchayat area for the purpose of dividing 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, non-residential or composite accommodation shall apply to the Sub-Divisional Officer (Revenue) for the grant of a registration certificate, alongwith a copy of the resolution duly passed by the Gram Panchayat in support of the establishment of the colony.(2)On receipt of the application for registration under sub-section (1), the Sub-Divisional Officer (Revenue) shall, subject to the rules made in this behalf, either issue or refuse to issue the registration certificate within thirty days :Provided that if the Sub-Divisional (Revenue) refuses lo issue the registration certificate, the reasons for refusal shall be intimated to the applicant.(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions, for issue of registration certificate.
