Section 339F(3) in The Chhattisgarh Municipalities Act, 1961
(3)The allottee shall on fulfillment of the conditions be deemed to be a valid transferee of the plot, and the power of the Chief Municipal Officer as manager of the plot shall come to an end.] [[Substituted by CG. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-F stood as under:-'339-F. Forfeiture of the land involved in illegal colonization.-The right, title and interest of the colonizer in the land under illegal colonization, upon and from the date of conviction of the colonizer under sub-section (3) of Section 339-C stand forfeited and vested in the Council free from all encumbrances.'.]]
