Section 13 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
13. Form of permission.
(a)The permission for development of land shall be granted and communicated to the person concerned under sub-section (3) of Section 30 in Form IX and XI copies thereof shall be sent to the Municipal Corporation, Municipal Council, Town and Country Development Authority and Special Area Development Authority concerned and any other office concerned with the development works alongwith the copy of the approved plan. The plan shall be approved and signed by the Director, modifications if any shall be shown in red lines and two copies of approved plan shall be sent to the applicant. In case the modifications are excessive, a fresh plan shall be demanded incorporating the revised plan showing all the modification communicated by the Director.(b)The refusal of permission with grounds shall be communicated in Form X and shall be handed over to the applicant if he is present and his acknowledgment shall be obtained. In case he is not present, such reply shall be sent to him under registered post with acknowledgment due.
