Section 2(b) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(b)"Coloniser" means Development Authority, any Society, Co-operative Society registered by the Registrar, Firms and Societies or any other Registered Institution which includes any such person or institution who intends to take up the work of establishment of the colony by developing that are [for the purpose of dividing land, including agriculture land; into plots or group housing] [Substituted by Notification No 13-XVIII-3-2000, dated 3-7-2000.] and intends to transfer such plots to persons desirous of constructing residential or non-residential or joint residence for inhabitation and whose registration as coloniser has been done by the Competent Authority under these rules;
