Section 100(3) in The Chhattisgarh Municipalities Act, 1961
(3)The State Government may resume any immovable property transferred to the Council by itself or any other local authority, where such property is required for a public purpose, without payment of any compensation other than the amount paid by the Council for such transfer and the market value at the date of resumption of any building or works subsequently erected or executed thereon by the Council:Provided that before taking any such action, the State Government shall obtain and take into consideration the view or objections of the Council:Provided further that compensation need not be paid for buildings or works constructed or erected in contravention of the terms of the transfer.
