Section 15(1) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(1)If the fact of transfer or agreement to transfer of plots made by the Colonizer in an area of illegal diversion or illegal colonization comes to the notice of the Competent Authority and if he considers it desirable to takeover the management of such land, he shall issue a notice and publish it [three times] [Inserted by Notification No. F-15-01-17-03-XVIII-3, dated 31-1-2003.] in atleast two daily local newspapers of which one must be of Hindi language and call upon all the persons interested in the said land to show cause within such period as may be specified therein, why the management of the said land should not be taken over by him.
