Section 61B(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Any person who intends to undertake the establishment of a colony in the Gram Panchayat area for the purpose of dividing land into plots, with or without developing the area, transfers or agrees to transfer gradually, or at a time, to persons desirous of settling down on those plots by constructing residential, non-residential or composite accommodation shall apply to the Sub-Divisional Officer (Revenue) for the grant of a registration certificate, alongwith a copy of the resolution duly passed by the Gram Panchayat in support of the establishment of the colony.
