Section 32C in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
32C. Punishment for illegal allotment of land, houses or flats.
- Whoever, being an officer, whether of this State Government or of the authority whose function it is to allot land, plot, house or Hat, dishonestly, wrongfully, fraudulently, or for corrupt motive allots land, plot, house or flat in flagrant violation of law or instructions governing or regulating such allotment, shall be punished with imprisonment of either description for a term which may extend to three years or with fine or with both.
