Section 22 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
22.
Every lease of land on concessional terms shall be subject to the conditions that if the land leased or sold is not utilised within a period of 3 years for the purposes for which it was given, the Authority shall have power to cancel the lease, and resume possession thereof.
