Section 16 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
16. Permission for retention of land.
- The aggrieved person shall apply to the Director for permission for retention on the land of any building or works or further continuance of any use of land to which the notice given under sub-section (1) of Section 37 relates together with reasons within a period of 15 days from the date of receipt of the notice and such application shall be made in Form XII
