Section 15(5) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(5)[ If the competent authority has taken over the management of land under sub-rule (3), he shall draw up a scheme for the development of such land and its allotment in which the following points shall necessarily be included-(a)the criterion for the allotment to such plot holders of the colony concerned who have deposited the development fees;(b)criterion for sale of the remaining plots;(c)time for the completion of the development work :Explanation.-In the said scheme, the procedure of allotment shall have to be completely transparent.(d)the scheme, as prepared above shall be published for the information of the general public by the competent authority in the manner as he may deem fit.]
