Section 50 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
50. Preparation of Town Development Schemes.
(1)The Town and Country Development Authority may, at any time, declare its intention to prepare a town development scheme.(2)Not later than thirty days from the date of such declaration of intention to make a scheme, the Town and Country Development Authority shall publish the declaration in the Gazette and in such other manner as may be prescribed.(3)Not later than two years from the date of publication of the declaration under sub-section (2) the Town and Country Development Authority shall prepare a town development scheme in draft form and publish it in such form and manner as may be prescribed together with a notice inviting objections and suggestions from any person with respect to the said draft development scheme before such date as may be specified therein, such date being not earlier than thirty days from the date of publication of such notice.(4)The Town and Country Development Authority shall consider all the objections and suggestions as may be received within the period specified in the notice under sub-section (3) and shall, after giving a reasonable opportunity to such persons affected thereby as are desirous of being heard, or after considering the report of the committee constituted under sub-section (5) approve the draft scheme as published or make such modifications therein as it may deed fit:Provided that the final publication of such draft scheme shall be notified not later than one year from the date of publication of the draft scheme failing which the draft scheme shall be deemed to have lapsed.(5)[ Where the town development scheme relates to reconstitution of plots, the Town and Country Development Authority shall, notwithstanding anything contained in sub-section (4), constitute a committee consisting of the Chief Executive Officer of the said Authority and two other members of whom one shall be representative of the District Collector, not below the rank of Deputy Collector and the other shall be an officer of the Town & Country Planning Department not below the rank of Deputy Director nominated by the Director of Town & Country Planning for the purpose of hearing objections and suggestions received under subsection (3).] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.](6)The committee constituted under sub-section (5) shall consider the objections and suggestions and give hearing to such persons as are desirous of being heard and shall submit its report to the Town and Country Development Authority within such time as it may fix along with proposals to,-(i)define and demarcate the areas allotted to or reserved for public purpose;(ii)demarcate the reconstituted plots;(iii)evaluate the value of the originai and the reconstituted plots;(iv)determine whether the areas reserved for public purpose are wholly or partially beneficial to the residents within the area of the scheme;(v)estimate and apportion the compensation to or contribution from the beneficiaries of the scheme on account of the reconstitution of the plot and reservation of portions for public purpose;(vi)evaluate the increment in value of each reconstituted plot and assess the development contribution leviable on the plot holder :Provided that the contribution shall not exceed half the accrued increment in value;(vii)evaluate the reduction in value of any reconstituted plot and assess the compensation payable therefor.(7)Immediately after the town development scheme is approved under sub-section (4) with or without modifications the Town and Country Development Authority shall publish in the Gazette and in such other manner as may be prescribed a final town development scheme and specify the date on which it shall come into operation.(8)[ (i) Where a town development scheme has come into operation, all lands required by the Town & Country Development Authority for the purposes specified in following clauses:-(a)Layout of new streets or roads, construction, diversion, extension, alteration, improvement and closing up of streets and roads and discontinuance of communications, etc.;(b)Drainage, inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(c)Lighting;(d)Water supply;shall vest absolutely in the Town and Country Development Authority free from all encumbrances.(ii)Nothing in sub-section (i) shall affect any right of the owner of the land vesting in the appropriate authority under that sub-section.]
