Section 292F in The M.P. Municipal Corporation Act, 1956
292F. [ Forfeiture of the land involved in illegal colonization. [[Substituted by M.P. Act No. 29 of 2003. Prior to substitution it read as under-
'292-F. Forfeiture of the land involved In illegal colonization.-The right, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of conviction of the colonizer under sub-section (3) of Section 292-C stand forfeited and vested in the Corporation free from all encumbrances.']]- The right, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of taking over management of the land under sub-section (2) of Section 292-E stand forfeited and vested in the Corporation free from all encumbrances.]
