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State of Madhya Pradesh - Section

Section 8 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

8. Application for the development of the colony and permission fee.

(1)When a colonizer registered under Rule 3 wants to establish any colony and take up development work, then he shall submit an application in five copies to the Competent Authority in Form-Four together with the tee prescribed under sub-rule (2) at least ninety days before the proposed date for starting the development work of the colony or sale of plots.
(2)The following fee for the permission of development of the colony shall be payable, which shall be deposited by the colonizer in the treasury of Municipality and the true copy of the receipt shall be enclosed with the application to be submitted under sub-rule (1) :-
(i) Area of Municipal Corporation having a Population of 3 lakhor more. Rs. 10,000/- per hectare.
(ii) Area of Municipal Corporation having a population of lessthan 3 lakh. Rs. 4,000/- per hectare.
(iii) Area of Municipal Council Rs. 2,000/- per hectare.
(iv) Nagar Panchayat Rs. 1,000/- per hectare.