Section 15B(3) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(3)If alter holding an enquiry, if any, under sub-rule (2), the competent authority is satisfied that in public interest, there is no objection to make available electric connection/water supply connection then he may alter recording the reasons in writing sanction the same, subject to certain terms and conditions in the form Certificate prescribed in Form-Eight.
