Section 10(7) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(7)The developed plots or constructed houses/flats reserved under sub-rule (4) must be sold by the colonizer to persons belonging to low income group only, after obtaining from them an affidavit to this effect:Provided that if the plot/house/flat remains unsold for a period of six months, the colonizer may, with written approval of the Competent Authority, sell the plots/houses/ flats reserved for low income group to any buyer at open market prices.Explanation. - The income criterion for identifying low income group shall be according to the norms prescribed by the State Government and prevailing at the time of sale.
