Section 37 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
37.
Unless sanction is obtained from the Authority or before a house as approved by the Authority is constructed on the plot, no purchaser who has purchased a plot from the Authority shall dispose of it by sale, mortgage, gift or otherwise to another person. Sanction for the transfer of a plot or otherwise to another person. Sanction for the transfer of a plot on which a house has not been constructed shall not be given unless a transfer fee equal to 10 percent of the value of the plot is paid to the Authority. The transfer shall be bound by this rule and this clause shall also apply to such transfer in case he desires retransfer of the plot. Transfer lee will not be taken where transfer is desired in the course of natural devolution of heirship.
