Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2015 11 of 2015 [20 April 2015] CONTENTS PART 1 :- AMENDMENT TO THE MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 (NO. 23 OF 1956) 1. Short title 2. Amendment to the Madhya Pradesh Act NO. 23 of 1956 PART 2 :- A M E N D M E N T TO THE MADHYA PRADESH MUNICIPALITIES ACT, 1961 (NO. 37 OF 1961) 3. Amendment to the Madhya Pradesh Act NO. 37 of 1961 Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2015 11 of 2015 [20 April 2015] An Act further to amend the Madhya Pradesh Municipal Corporation Act, 1956 and the Madhya Pradesh Municipalities Act, 1961. Be it enacted by the Madhya Pradesh Legislature in the sixty-sixth year of the Republic of India as follows :- P A R T 1 AMENDMENT TO THE MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 (NO. 23 OF 1956) 1. Short title :- This Act may be called the Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2015. 2. Amendment to the Madhya Pradesh Act NO. 23 of 1956 :- In the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956)-(1) After section 293, the following section shall be inserted, namely :- Provisions of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) to apply in respect of control of development and use of land. "293-A. Save as otherwise provided in this Act, the provisions of section 24 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) and the rules made thereunder in respect of control of development and use of land shall mutatis mutandis apply for the purpose of control of development and use of land under this Act.". (2) In section 294, after sub-section (4), the following new sub- section shall be inserted, namely :- "(5) Notwithstanding anything contained in this section, the Commissioner may register and authorize as many number of Architects and Structural Engineers as he may deem fit, possessing the requisite qualifictaion prescribed under the prevailing rules notified under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973). to examine and grant approval under this section for erection or re-erection of the building on behalf of the Corporation in respect of such plots, in such manner and on such conditions as may be prescribed by the State Government.". (3) In section 295, in sub-section (1), for the word and figures "section 291," the words and figures "section 291 or 293-A shall be substituted. (4) In Section 308-A, for the first proviso, the following proviso shall be substituted, namely :- "Provided that in compounding the cases in respect of unauthorized construction, including the unauthorized constructions in the illegal colonies taken over under management by the competent authority for regularization, the fee shall be charged at such rate and on such conditions as may be prescribed by the State Government.". PART 2 AMENDMENT TO THE MADHYA PRADESH MUNICIPALITIES ACT, 1961 (NO. 37 OF 1961) 3. Amendment to the Madhya Pradesh Act NO. 37 of 1961 :- In the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961),- (1) In Section 187, after sub-section (3), the following sub-section shall be inserted, namely :- "(3A) Notwithstanding anything contained in this section, the Council may register and authorize as many number of Architects and Structural Engineers as it may deem fit, possessing the requisite qualification prescribed under the prevailing rules notified under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), to examine and grant approval under this section for erection or re-erection of the building on behalf of the Council in respect of such plots, in such manner and on such conditions as may be prescribed by the State Government.". (2) In Section 187-A, for the first proviso, the following proviso shall be substituted, namely :- "Provided that in compunding the cases in respect of unauthorized construction, including the unauthorized constructions in the illegal colonies taken over under management by the completent authority for regularisation, the fee shall be charged at such rate and on such conditions as many by prescribed by the State Government.". (3) After Section 187-C, the following section shall be inserted, namely:- Provisions of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) to apply in respect of controal of development and use of land. "187-D, Save as otherwise provided in this Act, the provisions of Section 24 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adiniyam, 1973 (No. 23 of 1973) and the rules made thereunder in respect of control of development and use of land shall mutatis mutandis apply for the purpose of control of development and use of land under this Act.".