Section 32D in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
32D. Punishment for charge in layout with malafide intention.
- Whoever, being an officer, whether of the State Government or of the authority whose function it is to prepare layout or divide land into plots, dishonestly, wrongfully, fraudulently or for corrupt motive changes the layout in such a manner as to confer a distinct benefit to holders of certain plots and corresponding district disadvantage to some other holders of some other plots in the same layout, shall be punished with imprisonment of either description for a term which may extend to three years or with fine or with both].
