Section 12(i) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(i)[ Out of the plots or houses or Hats, as the case may be, to be developed by the Coloniser, the plots or houses or Hats, as the case may be, in number of twenty-five per cent leaving the plots or houses or Hats, as the case may be, reserved for the economically weaker sections, shall have to be mortgaged with the concerned Municipality. These plots or houses or fiats, as the case may be, shall be released from mortgage and will be available to the Coloniser for sale on the completion of internal development works of the colony, subject to sub-rule (2) of Rule 13. The notice regarding the numbers of the plots or houses or fiats, as the case may be. as mortgaged shall be got published in newspapers for the information of the general public by the Competent Authority and a copy of such notice shall also be sent to the Sub-Registrar.] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.]
