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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(4)Such colonizer, who do not wish to develop plots or construct houses for economically weaker section in his colony having an area of 0.4 hectares or more under sub-rule (1) or (2) [or sub-rule (3)] [Inserted by Notification No. F-37-01 17-03-XVIII-03, dated 13-8-2003.] shall have to deposit the following shelter fee in the shelter fund for the [total area of the plot for construction of all type of buildings] of the colony the rate of which may be revised by the State Government, from time to time. Provided that in case of a proposed colony having an area of less than 0.4 hectares, the colonizer shall have to pay shelter fee compulsory at the prescribed rates :
(i) Town having population up to three lakhs Rs. 40 per Sq.m.
(ii) Town having population more than 3 lakhs but up to 5 lakhs. Rs. 60 per Sq.m.
(iii) Town having population of more than 5 lakhs Rs. 100 per Sq.m.
[(4-a) Leaving the plot area for the construction of all type of buildings in the colony, all other open land shall be exempted from the shelter fee.] [Inserted by Notification No. 36/F-1-17/03/18-03. dated 13-8-2003.]