Section 15B(1) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(1)Any person who wished to take electricity/water supply connection in his house which is in the area if illegal diversion or in the illegal colony then he shall apply to the competent authority in Form-Six along with an affidavit in Form-Seven for a certificate under Section 292-D of the Madhya Pradesh Municipal Corporation Act, 1956 or under the proviso to Section 339-D of the Madhya Pradesh Municipalities Act, 1961 as the case may be.
