Section 20 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
20. Recovery of expenses incurred by the Collector.
- The expenses incurred by the Collector in the management of the land shall be included in the development charges of the land and shall be recoverable on "Pro-rata" or on any other reasonable and fair basis from persons to whom the plots have been allotted under the scheme.
