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State of Madhya Pradesh - Section

Section 9 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

9. Removal of dwelling house.

(1)The State Government shall constitute a High Power Committee in each district at the District Headquarters and in such other urban areas as it may deem necessary to decide on the question of securing the vacation of any existing occupied land in the public interest.
(2)The High Power Committee shall consist of the following, namely :-
  At the district headquarters :-  
(i) Collector Chairman
(ii) Municipal Commissioner/Chief Municipal Officer of aCorporation/Municipal Council, Nagar Panchayat Member
(iii) Representative of the Department of Town and Country Planning Member
(iv) Project Officer of the District Urban Development Agency Member
(v) Superintendent of Police Member
  For other Urban Areas :-  
(i) Sub-Divisional Officer, Revenue Chairman
(ii) Municipal Commissioner/Chief Municipal Officer of aCorporation/Municipal Council, Nagar Panchayat Member
(iii) Representative of the Town and Country Planning Department Member
(iv) Project Officer of the District Urban Development Agency Member
(v) Sub-Divisional Police Officer Member
Provided that in the High Power Committee of Bhopal District Head Quarters, the Secretary, Housing and Environment shall he the Chairman and the Collector shall be a member of the Committee in addition to the above members.
(3)The High Power Committee constituted under sub-rule (1) shall take the following action in the matter of securing the vacation of house sites in the public interest namely :-
(i)In the case of a landless person who occupies a house site in some public park or in the side of a road or in between road and dwellings shall be shifted from such location and resettled elsewhere by granting him leasehold right. However, such an occupant will be given proper opportunity of being heard.
(ii)Before taking a decision to shift an occupant from his present site in the public interest the High Power Committee constituted under sub-rule (1) shall convene a meeting of the Mohalla Samiti, give them an opportunity of being heard and shall sympathetically consider the facts presented before it by the residents of the Mohalla.
(iii)If is considered necessary in the public interest to shift the permanent lease holders and settle them elsewhere, the High Power Committee shall give to such lease holder an opportunity of being heard and after sympathetically considering all the facts placed before it the High Power Committee shall decide on shifting the occupant elsewhere. The entire process of resettlement shall he completed in consultation with the Mohalla Samiti.