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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(iv) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(iv)The information of completion of the development work of the colony shall be given by the coloniser to the Competent Authority, on receipt of the information the work completion certificate shall he issued by Competent Authority within a period of fifteen days on inspection of the development works of the colony if the development works are found to be completed. It shall be deemed that the concerned colony has been transferred to the municipality for maintenance on the date of issue of work completion certificate.