Section 10 in Madhya Pradesh Investment Region Development and Management Act, 2013
10. Control of development and land use.
(1)The overall control of development and use of land in the scheme area shall vest in the State Government.(2)Subject to the provisions of sub-section (1) hereinabove and the rules made under this Act, the overall control of development and use of land in the scheme area shall vest in the Agency or an officer appointed by it, with effect from such date as the State Government may, by notification, appoint in this behalf.(3)The State Government may make rules to regulate and control development and use of land in scheme area and may, by notification, apply the said rules to any scheme area from such date as may be specified therein.(4)On application of rules to a scheme area, the provision of this section and its application to that scheme area shall be subject to the provisions of those rules.
