Section 15(3) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(3)[ After having published the notice under sub-rule (1), if the Colonizer or the plot holder within the time specified in the notice published do not turn up or the development fees is not deposited by them, the competent authority by forfeiting the concerned land/house shall take over its management :Provided that if he is satisfied that the land/house is not subject to illegal diversion or illegal colonization, he may drop the proceedings.] [[Substituted by Notification No. F-15-01-17-03-XVIII-3, dated 31-1-2003. Prior to substitution it read as under : -'(3) After hearing the parties, if present on the date fixed for hearing and after making any further inquiry in the matter, which he may think proper, the Competent Authority-(a)may takeover the management of the land, if he finds any illegal diversion or illegal colonization thereon;(b)may drop proceedings if he is satisfied that the land is not subject to illegal diversion or illegal colonization.']]
