Section 10(3) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(3)In respect of the land on which the Urban Land (Ceiling and Regulation) Act, 1976 is applicable, the colonizer shall have to reserve developed plots of the size of 32 to 40 sq. meter area on at least 25% area of the total developed area tor the persons belonging to economically weaker section in accordance with the condition for exemption from the State Government for that land under Section 20 of the Urban Land (Ceiling & Regulation) Act. 1976 :[Provided that if the Colonizer wishes to make available the constructed residential houses instead of developed plots for the persons of economically weaker sections he may make available the constructed residential houses of the size 20 to 24 square metre on an area equal to one fourth of the total areas of the developed plot.] [Inserted by Notification No. 37-01-17-03-XVIII-03, dated 13-8-2003.][(3-a) The value of the land for the allotment of reserved plots shall be determined on the basis of the provisions of the Urban Ceiling (Maximum Limit and Regulation) Act, 1976 for awarding compensation to the person concerned. In such value the expenses likely to be incurred on the development of the plot shall be included proportionally.] [Inserted by Notification No. F-15-01-17-03-XVIII-03. dated 31-1-2003.]
