Section 17(11) in The M.P. Bhumi Vikas Rules, 1984
(11)Proof of title etc. - Every notice shall be accompanied by the following as evidence of applicant's right, title or interest in the land or plot, namely :-(a)attested copy of the original sale deed, lease deed, or any ether document under which right, title or interest in land or plot is claimed;(b)attested copy of the Khashra plan and Khatauni record, if any; or(i)[ attested copy of No objection Certificate from Nazul (Provided that in case the No Objection Certificate for the entire approved layout has been taken from the concerned Nazul authority, Individual plot owners in the layout shall not be required to submit Individual No Objection Certificates from the Nazul authority : [Inserted by Notification No. F. 23 (107)-95-XXXII-(1), dated 31-8-1998.](Provided also that No objection Certificate from the concerned Nazul authority shall be required only for the first application to erect, re-erect or construct a building. In no case shall a No Objection Certificate from the concerned Nazul authority for construction of the upper floors be required if the Ground floor has already been approved earlier by the Authority).](c)other documents acceptable to the Authority.In case of lease hold plots, the lessee shall have to prove that he is entitled to construct on the lease hold plot.
