Section 20 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
20. Mode of levy.
(1)The Town and Country Development Authority shall publish a notice under sub-section (1) of Section 60 of the Act in Form XVI in "Madhya Pradesh Rajpatra" and in one more local Hindi newspapers to give it due publicity declaring that the town development scheme has been completed and the authority intends to levy development charges at the rate of Rs........in the area covered by the scheme and invites objection, if any, from the owner of the land liable to pay development charges within a period of not less than thirty days from the date of publication of such notice. Copies of the notice shall also be affixed in the concerned offices of the Town and Country Development Authority and Town and Country Planning Department.(2)The Town and Country Development Authority shall, not later than 3 months after the publication of notice as specified in sub-rule (1), issue a notice in Form XVII for being served on the person concerned either in person or by registered post acknowledgment due, for the purpose of assessing the development charges due to him as specified in the said notice.
