Section 2(j) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(j)"External Development Work" means the following development works as per prescribed criteria :-(i)New roads to be constructed in the shape of approach road starting from the limit of the colony to the existing road of the town;(ii)If the road exists at present attached to the colony, then in that case the expenses to be incurred on the proposed widening of the existing road;(iii)Laying of electric line from the limits of the colony to the existing electric line tor the supply of electric in the colony;(iv)The expenditure on connecting the existing system to the system of under ground sewerage from the limits of the colony;(v)If water supply in the colony is proposed at the level of urban water supply system, then in that case the laying of new pipe line from the limits of the colony the existing pipe line;(vi)[ In respect of approach road of the colony under sub-clause (one) and widening of the existing road under sub-clause (two) it shall be necessary for the competent authority to clearly determine as to what extent the approach road should be widened and under the widening of the existing road how much width is meant for and what shall be the quality of construction of such road that is whether it shall be a WBM or asphalt or of cement concrete;] [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7- 2000.]
