233A. [ Land to be set apart for public purposes in urban area. [Inserted by M.P. Act No. 23 of 2018]
- The Collector may, in accordance with the directions issued by the State Government in this behalf, from time to time, -(a)set apart unoccupied lands in an urban area for public purposes;(b)change the public purpose for which any such land is set apart; or(c)rescind the action taken under clause (a) in respect of any such land: Provided that no land shall be set apart for public purposes under this section which is inconsistent with the approved development plan.]
