Section 15B(2) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)After submission of application under sub-rule (1), the competent authority may after such enquiry as he may deem fit to satisfy himself that in public interest there is no objection to make available electric/water supply connection in the construction area in the illegal diversion or in the illegal colony.
