Section 282(2) in The M.P. Municipalities Act, 1961
(2)Alter such reservation has been noticed-(a)no construction shall take place on any area or areas so declared without the special permission of the State Government in this behalf; and(b)if any construction, structure or building is sought to be transferred by the owner to another party, an option to purchase shall be first given to the State Government, and on its refusal to exercise the option, the owner may transfer the property.
