Section 16 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
16. Repeal.
- As from the date of commencement of these rules, all rules and bye-laws corresponding to these rules, if in force immediately before the commencement of these rules shall stand repealed :Provided that anything done on any action taken under the rules and bye-laws so repealed, shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form One[See Rule 3(1)]Application for RegistrationTo,(1)Municipal Commissioner,Municipal Corporation.(2)Sub-Divisional Officer (Revenue)Municipal Area...................District.........................Application for registration as a coloniser is submitted as per the following details :-(1)Prescribed fee for registration Rs............has been deposited in the treasury of Municipal Corporation/Municipal Council/Nagar Panchayat vide receipt No............dated...............(true copy is enclosed).(2)Bank Guarantee for Rs...............is enclosed.(3)Other required details are as follows :-
