Section 23A(3) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)The provisions of Sections 18, 19 and 22 shall not apply for modification made by the State Government.[Explanation.-Omitted. ] [[Omitted by M.P. Act No. 22 of 2005. Prior to omission it was as under :'Explanation. - For the purpose of this section 'public purpose' includes creation, development and maintenance of human settlements or any part thereof.']]
