Section 15B(4) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(4)The competent authority may on his own motion or on receipt of information from any other source and after recording the reasons in writing cancel the certificate for violation of any terms, conditions or restrictions in the certificate :Provided that no certificate shall be cancelled unless the holder is not given a reasonable opportunity of being heard.
