Section 8 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
8. Temporary lease deed.
- If the Authorised Officer comes to the conclusion that it is necessary to resettle the Mohalla elsewhere in the public interest, occupants of house sites in such Mohalla shall be issued temporary lease deeds for the house sites occupied by them in form 'C'. The temporary lease deed will lapse automatically as soon as the temporary lease-holder is settled at an alternate site.
