246. Right of persons holding house sites in abadi.
- Subject to the provisions of Section 244 every person who at the coming into force of this Code lawfully holds any land as a house site in the abadi or who may hereafter lawfully acquire such land shall be a bhumiswami in respect of such land :Provided that the allotment of house site under Gramin Avas Yojna to a landless person on or after the commencement of the Chhattisgarh Land Revenue Code (Amendment) Act, 1973 shall be subject to the following conditions :-(i)that the allottee shall build a house on such land within a period of five years from the date of allotment;(ii)that the allottee shall not transfer the land allotted to him or his interest therein during a period of ten years from the date of allotment;(iii)that in case of breach of any of the above conditions the land shall vest in the State Government with effect from the date of breach.Explanation. - For the purpose of this section "Gramin Avas Vikas Yojna" means the scheme sponsored by the Government of India for the provision for house sites in rural areas whereunder, on 100% grant assistance from the Government of India, the State Government are to provide house sites free of cost to families of landless workers in rural areas who do not already own a house site or a built-up house or a hut on land of their own.
