Section 3C in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
3C.
If it is found that the land allotted under Rule 3-A or Rule 3-B is not being used for the purpose for which the land was allotted or the concerned party or institution on the name of which the allotment was made is not in existence due to any reason, then the allotment shall be deemed to be cancelled automatically and the allotted land together with the structure constructed thereon shall be vested in the Municipal Corporation and the amount which was paid by such party or institution to the Municipal Corporation shall not be refundable.]
