Section 3(5) in The Chhattisgarh Municipalities Act, 1961
(5)"Chief Municipal Officer" means the Chief Municipal Officer for the Council appointed under Section 87 or 89 and includes any municipal officer empowered under this Act to exercise, perform or discharge any of the powers, duties or functions of the Chief Municipal Officer to the extent to which such officer is so empowered;[(5-a) "Committee", means a Committee constituted under this Act;] [Inserted by M.P. Act No. 17 of 1994.][(5-b) "Collector" means the District Collector appointed by the State Government under Section 16 of the Chhattisgarh Land Revenue Code, 1959;] [Inserted by C.G. Act No. 10 of 2004, w.e.f. 1-1-2005.][(5-c) "Colonization" means indulging, directly or indirectly, in activities aimed towards the establishment of a colony by developing lands including agricultural land by dividing the land into plots, for transfer of such plots to persons intending to construct thereon residential or non-residential or composite buildings; [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.](5-d) "Colonizer" means Development Authority, constituted under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), any Society or Co-operative Society registered by the Registrar, Firms and Societies or the Registrar, Cooperative Societies or any other registered institution which includes any such person or institution who intends to take up the work of establishment of the colony by developing that area of the purpose of dividing any land, including agricultural land, into plots or group housing and intends to transfer such plots to persons desirous of constructing residential or non-residential or joint residence for inhabitation and who is registered as colonizer by the competent authority under the Act;(5-e) "Colony" means an area so divided from an existing plot with the provisions of basic services such as road, water, electricity, disposal of sewerage etc., for residents and includes construction under group housing and joint housing:Provided, that such plots which are divided amongst the members of the family shall not be included in this definition. However, it shall include group housing and joint housing.Explanation.-Family means the family as defined in the Chhattisgarh Land Revenue Code, 1959;]
