Section 3(5) in The M.P. Regulation of Uses of Land Act, 1948
(5)If before the expiration of the time allowed by sub-section (3) for the filing of objection no objection has been made, the Collector may proceed at once to the making of a declaration under sub-section (1). If any such objection have been made, the Collector shall consider the record and the report referred to in sub-section (4) and shall hear any parties applying to be heard and may either-(a)abandon the proposal to make a declaration under sub- section (1), or(b)make such a declaration in respect of cither the whole or a part of the land included within the boundaries specified in the notification under sub-section (2).
