Section 13(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
(1)Whenever the fact of transfer or agreement of transfer of plots made by a colonizer in an area of illegal diversion or illegal colonization comes to the notice of the Collector and he considers it desirable to take over the management of such land under clause (b) of sub-section (1) of Section 31, he shall issue a public notice [x x x] [Omitted by Notification No. 2660-973-83-X-1, dated 10-5-1983.] and publish it in at least two local news papers, of which one must be in Hindi language, calling upon all the persons interested in the said land to show-cause within such period as may be specified therein, why the management of the said land should not be taken over by him.
