Section 339C(7) in The Chhattisgarh Municipalities Act, 1961
(7)For the purposes of this Section, the liability in respect of any offence shall rest jointly and severally upon the directors, promoter (s) and financiers.] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-C stood as under:-'339-C. Punishment for illegal colonisation.-(1) A Colonizer who, in contravention of the provisions of Section 172 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) and the rules made thereunder, diverts the land or port thereof, commits an offence of illegal diversion of land.
