Section 63 in The Chhattisgarh Municipal Corporation Act, 1956
63. Liability to vacate Municipal Premises.
(1)Any municipal officer or servant occupying any municipal premises-(a)shall occupy the same, subject to such conditions and terms as may be prescribed by the Commissioner; and(b)shall notwithstanding anything contained in any law for the time being inforce, vacate the same on his ceasing to be in the service of the Corporation, or whenever the Commissioner thinks it necessary and expedient to require him to do so.(2)If any person who is bound or required under sub-section (1) to vacate any premises, fails to do so, the Commissioner may order such person to vacate such premises and may take such measures as will prevent him from remaining on or again entering in the premises.
