Section 3(6) in The M.P. Regulation of Uses of Land Act, 1948
(6)A declaration made under sub-section (1), shall, unless and until it is withdrawn be conclusive evidence of the fact that the area to which it relates is a controlled area.Explanation :- For the purpose of sub-section (3) a person shall be deemed to be interested in land if he is a "person interested" as defined in clause (2) of Section 3 of the Land Acquisition Act, 1894 (1 of 1894), for the purposes of that Act or where the land is occupied by or for the purposes of place of worship if he is a follower of the religious faith to which the place of worship belongs.
