Section 179(3) in The M.P. Municipalities Act, 1961
(3)If any person who has purchased or taken on lease the additional lands, subject to stipulation referred to in sub-section (2), fails to observe such stipulation he shall, without prejudice to any liability which he may have incurred under the agreement of sale or lease of the said land, be liable to be punished with a fine which may extend to five hundred rupees.
