Section 9(1) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(1)On receipt of the application under Rule 8, the Competent Authority shall obtain the following No objection/permissions :-(a)Under the Urban Land Ceiling Act, 1976;(b)Necessary certificate under the Madhya Pradesh Town and Country Planning Act, 1973;(c)From the Nazul Officer.
