Section 339A(4) in The Chhattisgarh Municipalities Act, 1961
(4)Every person who has been issued the Registration Certificate under subsection (2) shall become eligible to establish one or more colonies in the area of the Municipal Council or Nagar Panchayat area, as the case may be, and shall not be required to apply for Registration Certificate in respect of every colony separately but it shall be mandatory for such person to obtain approval of layout plans and all other approvals separately from the competent authority in respect of each colony.
