Section 339E(2) in The M.P. Municipalities Act, 1961
(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.
