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[Cites 0, Cited by 0] [Section 339C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 339C(2) in The M.P. Municipalities Act, 1961

(2)A colonizer who divides his lands into plots or the land of any other person with the object of establishing a colony in breach of the requirements contemplated in this Act or the rules made in this behalf, commits an offence of illegal colonization.