339B. [ Development of colonies. [Substituted by M.P. Act No. 29 of 2003.]
(1)The Registration certificate granted under Section 339-A shall entitle the colonizer to undertake the development of colonies in the municipal area subject to the provisions of this Act, and the rules made in this behalf and on the following conditions :-(i)In every residential colony in the municipal area, out of the area of (he developed plots by the colonizer, fully developed plots equal to fifteen per cent of the prescribed size shall have to be reserved for persons belonging to economically weaker sections.(ii)Such colonizer who wishes to offer the constructed residential houses instead of developed plots in his residential colony for the persons of the economically weaker sections under clause (i) then they make available the houses of the prescribed size constructed in the prescribed area.(iii)Such colonizer who do not wish to develop plots or construct houses for economically weaker sections in his colony having an area as prescribed shall have to deposit the shelter fee at such rate as may be prescribed in the shielder fund.(iv)In respect of the land on which the Urban Land (Ceiling and Regulation) Act, 1976 was applicable the colonizer shall have to reserve developed plots of the prescribed size in the prescribed area for the persons belonging to economically weaker sections.(2)For the allotment of plots or houses to the economically weaker sections, the procedure for the selection of eligible persons and the determination of the cost of such plots or houses shall be such as may be prescribed.(3)The permission of development shall be given by the Competent Authority and an appeal shall lie to the State Government against the order of the Competent Authority.] [Substituted by M.P. Act No. 29 of 2003.]
