Section 38 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
38. Transfer to Board for purposes of housing scheme of land vested in local authority.
(1)Whenever any street, square or other land or part thereof vested in any local authority is included in the programme and is required for the purposes of carrying out such housing schemes in accordance with the programme the Board shall give notice accordingly to the local authority concerned.(2)Where the local authority concerned concurs, such street, square or other land or part thereof shall vest in the Board.(3)Where the local authority concerned refuses to give any such land for the purposes of sub-section (1), the matter may be referred to the State Government by the Board, and the State Government may, after giving a hearing to both parties, issue any direction in the matter which shall be binding on both parties.(4)Nothing in this section shall effect the rights or powers of local authority in or over any drain or water work in such street, square or land.
