Section 339B(4) in The Chhattisgarh Municipalities Act, 1961
(4)Permission to develop colony shall be given by the Chief Municipal Officer and appeal against any order of the Chief Municipal Officer shall lie before the Government.] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-B stood as under:-'339-B. Development of Colonies,-The Registration Certificate shall entitle the Colonizer to undertake the development of colonies in the municipal area subject to the provisions of this Act and the rules made in this behalf.'.]]
