Section 49 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
49.
The lessee shall be bound by the terms and conditions mentioned in the standard form of the indenture of lease of the Authority and Government plots as the case may be and such additions to or modification therefore as may be made when the plots were offered for lease in any area. In every case of acquisition of the lease whether auction or it fixed premium, the making of an offer in either case shall be deemed to be an acceptance of all the terms and conditions of the lease.
