Section 61D in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
61D. Punishment for Illegal Colonization.
(1)A Colonizer who, in contravention of the provisions of Section 172 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and the rules made thereunder, diverts the land or part thereof, commits an offense of illegal diversion of land.(2)A Colonizer who divides his land or the land of any other person into plots with the object of establishing a colony in breach of the requirements contemplated in this Act or the rules made in this behalf, commits an offense of illegal colonization.(3)Whoever commits or abets the commission of an offense of illegal diversion or illegal colonization shall be punished with simple imprisonment which may extend lo six months or with a minimum fine of ten thousand rupees or with both.(4)Whoever constructs a building in an area of illegal diversion or illegal colonization commits an offense of illegal construction.(5)Whoever commits an offense of illegal construction shall be punished with simple imprisonment which may extend to six months or with a minimum fine of one thousand rupees or with both.
