Section 45 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
45.
The lessee shall allow the cutting levelling of filling of the plot as may be found necessary by the Authority according to the designed levels even after possession is given and lease is executed unless either the lessee has already filled or levelled the plot at his own cost after obtaining permission of the Authority according to the designed level or he has already taken up the construction of the building on the plot. But in the later case the Authority shall have the power to fill or level the area surrounding the building proper if it so desires.
