Section 27 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
27. Development undertaken on behalf of Union or State Government.
- [(1) When the Union Government or the State Government intends to carry out development of any land for the purpose of its departments or offices or authorities, the Officer-in-Charge thereof shall inform in writing to the Director the intention of the Government to do so, giving full particulars thereof, accompanied by such documents and plans complying with the provisions of Acts, rules and bye-laws relating to development, control of the natural hazard prone area as may be prescribed atleast thirty days before undertaking such development.] [[Substituted by M.P. Act No. 22 of 2005. Prior to substitution it was as under :'(1) When the Union Government or the State Government intends to carry out development of any land for the purpose of its departments or offices or authorities, the officer-in-charge thereof shall inform in writing to the Director the intention of the Government to do so, giving full particulars thereof, accompanied by such documents and plans as may be prescribed atleast thirty days before undertaking such development.']](2)Where the Director raises any objection to the proposed development on the ground that the development is not in conformity with the provisions of the development plan, the officer shall,-(i)make necessary modifications in the proposals for development to meet the objections raised by the Director; or(ii)submit the proposal for development together with the objections raised by the Director to the State Government for decision :[Provided that where no modification is proposed by the Director within thirty days of the receipt of the plan of the proposed development the plan will be presumed to have been approved to the extent to which the provisions of Development Plan, Zoning Plan, Town Development Scheme or the rules made under this Act or any other enactment in force, is not violated.] [Substituted by M.P. Act No. 26 of 1999.](3)The State Government, on receipt of the proposals for development together with the objections of the Director shall, approve the proposals with or without modifications or direct the officer to make such modifications in the proposals as it considers necessary in the circumstances.(4)The decision of the State Government under sub-section (3) shall he final and binding.(5)[ The State Government may, by notification, exempt from the operation of this section development of any land undertaken on behalf of the union or State Government for the purpose of any project or operational construction as may be specified therein.] [Inserted by M.P. Act No. 12 of 1975 (w.e.f. 4-6-1975).]
