Section 339A(5) in The Chhattisgarh Municipalities Act, 1961
(5)No authority involved in grant of permission or approval of any aspect or task or component of development of colony under any law in force shall entertain an application of any person for grant of such permission or approval unless such application is accompanied by a valid Registration Certificate as required in this section.] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-A stood as under:-'339-A. Registration of Colonizer.-(1) Any person who intends to undertake the establishment of colony in the area of Municipal Council or Nagar Panchayat for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to persons desirous of settling down on those plots by constructing residential or non-residential or composite accommodation shall apply to the Sub-Divisional Officer (Revenue) for the grant of a Registration Certificate.
