Section 46 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
46.
The Authority will be entitled to use temporarily the plot on which no construction work has been begun by the lessee for the purpose of stocking materials for the execution of its work without causing any inconvenience to the lessee but shall clear that plot as soon as the works for which the materials were collected are completed and in case before the lessee starts construction of a building on the plot such temporary use shall not entitle the lessee to make any claim against the Authority on any account.
