Section 3A(b) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
(b)The parties, who have been allotted land by the Government or Municipal Council, Nagar Panchayat in any city, shall not be allotted land again to them in the same city viz., the allotment of land to any party for the construction of office building may be made only once and only one piece of land in a city.
