339E. [ Competent Authority to take over the management of the land of illegal colonization. [Substituted by M.P. Act No. 29 of 2003.]
(1)Notwithstanding anything contained in Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The competent authority, as may be appointed by the State Government, shall cause to be published a public notice three times in the local newspapers for the purpose of taking over the management of land of illegal colonization. After publication of such notice if any objection is received from the colonizer or the plot holder it shall be considered by the competent authority and if no objection is received then the competent authority shall lake over the management of such land and cause the area to be planned and developed in such manner as may be prescribed and allot the plots in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfilment of the conditions be deemed to be a valid transferee of the plot and the power of the competent authority as manager of the plot shall come to an end.(4)Once the competent authority takes up the management of any colony it shall be deemed that the diversion of land of such colony has been done and its use in accordance with the master plan of the city.]
