Section 18(3) in Madhya Pradesh Investment Region Development and Management Act, 2013
(3)In the case of non-payment of consideration money or any installment thereof on account of the transfer by the Agency of any premises, land or the amenities, or in case of any breach of any condition of such transfer or breach of any rules or regulations made under this Act, the Chief Executive Officer of the Agency may resume the premises, land or the amenities so transferred and may further forfeit the whole or any part of the money, if any, paid in respect thereof, in a manner as prescribed.
