Section 15A in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
15A. [ Regularisation of Unauthorised colonies that came into existence up to [30th June, 2002] [Substituted by Notification No. 13/18-3-2000, dated 3-7-2000.].
- [(1) Notwithstanding anything contained in these rules, the illegal colonies that came into existence upto 31st December, 2016 on private ownership land land (not constructed on Government land and Development Authority ownership land) shall be regularised subject to the following conditions.] [Substituted by Notification dated 21.11.2017, published in M.P. Government Gazette (Extraordinary), dated 21.11.2017, page 1245-1246 (w.e.f. 12.2.1999).](2)If any unauthorised colony is constructed after [30th June, 2002] [Substituted for '30th June, 1998' by Notification No. F-15-01-17-03-XVIII-3, dated 31-1-2003.] action to remove the same shall be taken by the competent authority by treating it as the unauthorised construction.
