Section 42 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
42.
The development works in the area will be taken in hand by the authority according to its programme of works and completed as early as possible but non-execution of any work will not entitle him to withhold or object to the payment of annual ground rent and or Corporation or Municipal Taxes.
