Section 79A in The M.P. Municipal Corporation Act, 1956
79A. [ Decision of claims to property by or against Corporation. [Inserted by M.P. Act No. 13 of 1961.]
(1)Where any immovable property or any right in or over any such property is claimed by or on behalf of the Corporation or by any person as against the Corporation, it shall be lawful for the Collector after formal enquiry, of which clue notice has been given, to pass an order deciding the claim.(2)The Corporation or any person aggrieved by an order passed by the Collector under sub-section (1) may, notwithstanding anything contained in any law for the lime being in force, within one year from the date on which the Corporation or such person had due notice of such order institute a suit in any competent Civil Court to set-aside such order to claim a relief consistent therewith.(3)If any such suit is instituted after the expiration of one year from the dale on which the notice of such order has been given, such suit shall be dismissed although limitation has been set up as a defence.(4)The Collector may, by general or special order delegate the powers conferred on him under this section to a Deputy Collector subordinate to him.(5)The formal enquiry referred to in this section shall be conducted in accordance with the provisions of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959).(6)A person shall be deemed to have had due notice of an enquiry or order under this section if notice thereof has been given in accordance with the provisions of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959)].
