Section 13(2) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)If within the stipulated period in sub-rule (1), any coloniser does not complete the internal development works of the colony, then the Competent Authority, after giving the reasonable opportunity of being heard to the coloniser, shall take up the internal development works of the colony and shall get the development works completed and on execution of such works the expenditure incurred thereon shall be recouped by selling of twenty-five per cent, plots mortgaged under clause (i) of Rule 12.
