Section 15A(2) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)If any unauthorised colony is constructed after [30th June, 2002] [Substituted for '30th June, 1998' by Notification No. F-15-01-17-03-XVIII-3, dated 31-1-2003.] action to remove the same shall be taken by the competent authority by treating it as the unauthorised construction.
