Section 2(l) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(l)"Colony" means such colony where there is intention to provide or has been provided to the residents the basic services such as road, water, electricity, disposal of seweravge etc. by dividing or sub-dividing plots. Provided that such plots which are divided amongst the members of the family shall not be included in this definition. [However, it shall include the construction under Group Housing and Joint Housing.] [Substituted by Notification No 13-XVIII-3-2000, dated 3-7-2000.]
