Section 9 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
9. No objection certificate to be obtained.
(1)On receipt of the application under Rule 8, the Competent Authority shall obtain the following No objection/permissions :-(a)Under the Urban Land Ceiling Act, 1976;(b)Necessary certificate under the Madhya Pradesh Town and Country Planning Act, 1973;(c)From the Nazul Officer.(2)If No objection or permission prescribed in sub-rule (1) is not given by the concerned departments within forty-five days of the receipt of letter from the Competent Authority, then it shall be deemed their sanction and the application shall be disposed of under Rule 8 within ninety days from the date of the receipt of application.(3)If no information is received by the Applicant Colonizer within specified period under sub-rule (2) from the Competent Authority regarding disposal of the application, then colonizer shall inform the Competent Authority in writing. On non-issue of No Objection Certificate/permission by the Competent Authority within thirty days of the receipt of the information then on expiry of the said period, permission shall be deemed as granted to the applicant colonizer, but in counting of the above period of time, the period from the date fixed for obtaining any additional information or documents, from the applicant and the date of receipt of such information or document, shall be waved. This deemed permission shall be valid to the extent that is does not violate the provisions of the then applicable Acts/rules/bye-laws, in other words deemed permission shall be valid under the then applicable Act/rules/bye-laws.
