Section 35(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)On receipt of such request from the appropriate authority, the Director or, as the case may be, the State Government may make an order sanctioning the deletion of such designation or reservation or allocation from the relevant plans :Provided that, the Director or, as the case may be, the. State Government may, before making any order, make such enquiry as he it may consider necessary and satisfy himself/itself that such reservation or designation or allocation is no longer necessary in the public interest.
