Section 15C in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
15C. Action to be taken against the person for construction of the illegal colony.
- Action for punishment shall be taken in accordance with the law against the person for construction of illegal colony and action for recovery of the amount which is to be recovered from such person shall also be taken by the competent authority.] [[Substituted by Notification No. F-15-01-17-03-XVIII-03, dated 31-1-2003. Prior to substitution it read as under: -'(5) Where the management of land is taken over by the Competent Authority, he shall draw up a scheme for the development of such land and for allotment of such land to individual plot holders, if any, and the scheme so prepared shall be published for the information of general public in the manner as he may deem fit.']]
