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State of Madhya Pradesh - Section

Section 339A in The M.P. Municipalities Act, 1961

339A.

- Registration of [colonizer or builder] [Substituted by M.P. Act No. 29 of 2003.]. - [(1) Any person who-(a)as a colonizer intends to undertake the establishment of a colony in the area of Municipal Council or Nagar Panchayat for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to persons desirous of settling down on those plots by constructing residential or non-residential or composite accommodation; or(b)as a building constructs or causes to be constructed on any land in a municipal area, whether held by him or any other person, independent buildings or a single building with apartments; or converts or causes to be converted as existing building or any part of such building into apartments, for the purpose of transfer by sale or otherwise all or some of them to persons other than members of his family and includes his assignees shall apply to such competent authority as may be appointed by the State Government for the grant of a Registration Certificate.]
(2)On receipt of the application for registration under sub-section (1), the [such competent authority, as may be appointed by the State Government] [Substituted by M.P Act No. 29 of 2003.] shall, subject to the rules made in this behalf, either issues or refuses to issue the Registration Certificate, within thirty days :Provided that if the [such competent authority, as may be appointed by the State Government] [Substituted by M.P. Act No. 29 of 2003.] refuses to issue the Registration Certificate, the reasons for refusal shall be intimated to the applicant.[Provided further that an appeal may be filed before the Appeal Committee constituted under Section 307 within 30 days from the date of rejection of application of registration by the competent authority.] [Inserted by M.P. Act No. 29 of 2003.]
(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions, for issue of Registration Certificate.