Section 21 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
21.
Land for public amenities such as primary school, vehicle stand, public latrines or urinals, public library or tending room, hospital and dispensaries may be transferred to Municipal Corporation or Municipal Council concerned either free of premium and ground rent or at a normal premium and ground rent as the Authority may determine in each case.
