Section 13 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
13. Period for completion of the internal development works of the colony.
(1)It shall be necessary to complete the internal development works of the colony by the coloniser within a maximum period of three years from the date of issue of the permission of development of the colony under Rule 12.(2)If within the stipulated period in sub-rule (1), any coloniser does not complete the internal development works of the colony, then the Competent Authority, after giving the reasonable opportunity of being heard to the coloniser, shall take up the internal development works of the colony and shall get the development works completed and on execution of such works the expenditure incurred thereon shall be recouped by selling of twenty-five per cent, plots mortgaged under clause (i) of Rule 12.
