Section 12 in Madhya Pradesh Investment Region Development and Management Act, 2013
12. Final scheme to be the development plan of scheme area.
(1)The Scheme shall come into force from the date of its publication in the official Gazette under sub-section (2) of section 8.(2)After the coming into force of the scheme, the use and development of land shall conform to the provisions of the scheme:Provided that the State Government may, at its discretion, permit the continued use of constructed area for the purpose for which it was being used at the time of coming into operation of the scheme.(3)Notwithstanding anything contained in section 172 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) every permission to divert land granted under that section shall be subject to development scheme published finally under provisions of this Act and the rules made there under.
