Section 15 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
15. Notice by owner to purchase interest in land.
- The notice shall be served on the State Government under sub-section (1) of Section 34 Form XI so as to reach it within a period of 30 days from the date of publication and designation of land as subject to compulsory acquisition by the development plan together with the documentary proof of ownership, location, plan and site plan.
