Section 205(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)If any land in which work, has been executed under sub-section (2) was unbuilt upon at the time of such execution and if at any time thereafter the owner or occupier thereof desires to erect a building thereon and applies to the Commissioner in this behalf, the Commissioner shall, by written notice, require the owner or occupier of premises for the benefit of which such drain was constructed, to close, remove or divert the same in such manner as may be approved by the Commissioner and to fill in, reinstate, and make good the land as if the drain had not been carried into, through or under the same.
