Section 15 in The M.P. Gram Panchayat (Registration of Coloniser Terms and Conditions) Rules, 1999
15. Management of the colony.
(1)If the fact of transfer or agreement to transfer of plots made by the coloniser in an area of illegal diversion or illegal colonisation comes to the notice of the competent authority and he considers it desirable to takeover the management of such land, he shall issue a notice and publish it in atleast two daily news papers of which one must be of Hindi language and call upon all the persons interested in the said land to show cause within such period as may be specified therein, why the management of the said land should not be taken over by him.(2)On the expiry of the period specified in the notice, the competent authority shall consider the objections or suggestions, if any received with reference to the notice or otherwise, and if considers necessary, require any such person who has raised any objection to present himself or through(3)After hearing the parties, if present, on the date fixed for hearing and after making any further inquiry in the matter, which he may think proper, the competent authority-(a)may takeover the management of the land, if he finds any illegal diversion or illegal colonisation thereon,(b)may drop proceedings if he is satisfied that the land is not subjected to illegal diversion or illegal colonisation.(4)The competent authority may confer upon one or more officers subordinate to him, such powers as he may think necessary for proper management, protection and preservation of the properly and wherever necessary, for the collection of rents and profits, for any suit or prosecution of the other legal proceedings for management, protection and preservation of the property.(5)Where the management of land is taken over by the competent authority, he shall draw-up a scheme for the development of such land and for allotment of such land to individual plot holders, if any, and the scheme so prepared shall be published for the information of general public in the manner as he may deem fit.(6)The expenses incurred by the competent authority on the management of the land shall be included in the development charges of the land and shall be recoverable on pro-rata or on any fair basis from persons to whom the plots have been allotted under the scheme.
