Section 292F(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The Commissioner shall cause to be published a public notice three times in the local newspapers for the purpose of taking over the management of land of illegal colonization. After the publication of such notice if any objection is received from the colonizer or the plot holder, it shall be considered by the Commissioner, and if no objection is received then the Commissioner shall take over the management of such land and cause the area to be planned and developed in such manner and subject to such conditions as may be prescribed.
