Section 10(6) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(6)[ The Committee constituted under sub-rule (5) shall determine the cost of plot on the basis of the rate at which the land of the colony concerned was purchased by the Colonizer or if, the land was already in his ownership at the rate determined by the Collector of Stamps as prevailed at the time, the Colonizer had submitted the application for registration as Colonizer and shall include the development fees proportionally. In case of house, the construction cost of the house shall also be included.] [[Substituted by Notification No, F-15-01-17-03-XVIII-03, dated 31-1-2003. Prior to substitution it read as under: -'(6) The list of allotted Plots/Houses to the persons of economically weaker sections by the Colonizer shall be scrutinised by the Collector, and if any violation of the prescrubed criteria in allotment is noticed, the allotment may be cancelled by the Collector. But before cancellation of allotment, opportunity of being heard shall be given to allottee and colonizer. If on the scrutiny of allotment it is noticed by the Collector that allotment to ineligible persons have been made deliberately the registration of colonizer shall be cancelled.']]
