Section 326(2) in The M.P. Municipal Corporation Act, 1956
(2)Commissioner may call for further particulars. - If any notice under sub-section (1) does not supply all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case or if any such notice given for any of, or all the purposes mentioned in clauses (a), (b), (c) of sub-section (1) does not contain any proposal or intention to make or lay out a private street, he may, at any time within thirty days alter receipt of the said notice, by written notice require the person who gave the said notice-(a)to furnish the required information together with all or any of the documents specified in the [bye-laws] [Inserted by M.P. Act No. 13 of 1961.]; or(b)to revise any or all the schemes submitted under the said clause (a), (b) or (c) so as to provide for the making or laying out of a private street or streets of such width or widths as he may specify in addition to or in substitution of any means of excess proposed to be provided in such scheme or schemes and to furnish such further information and documents relating to the revised scheme or schemes as he may specify.
