Section 10(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(2)If for any reason whatsoever, instead of transferring land according to sub-rule (1) within the residential colony, the colonizer offers to transfer and at an alternate location, he may do so subject to the following conditions :-(a)The land offered must be suitable for construction houses for the economically weaker sections, to the satisfaction of the Municipal Officer;(b)The land offered must be within the Municipal limits;(c)The land offered must be within a radial distance of not more than two kilometres from the boundary of the residential colony :Provided that the land offered must have land-use of ''residential" in the Master Plan and it must have a clear approach road.(d)The total value of the land offered must match the value of fifteen percent of the land in the residential colony :Provided that in no case shall the area of land offered must be less than the area of land prescribed under Section 292-B, the colonizer would transfer under sub-rule (1);Explanation. - For the purpose of this rule, "value of land" shall be based on the Collector's rate of valuation based on the current Guiding Principles for Market Value of Immovable Property applicable for the city.(e)The alternate land offered may be in the name of a third-party, provided that the land-owner's irrevocable consent agreeing to grant advance possession and transfer land in favour of the Competent Authority as required of the colonizer under these rules must be duly obtained and confirmed by the applicant;(f)the process of transfer of land in all cases shall be the same as under sub-rule (1).
