Section 292B in The Chhattisgarh Municipal Corporation Act, 1956
292B. [ Development of Colonies. [Substituted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
(1)The Registration Certificate granted under Section 292-A shall entitle the colonizer to undertake the development of colonics in the Municipal area subject to the provisions of this Act, and on the following conditions: --(a)In every residential colony in the municipal area, out of the total area fifteen percent of the land shall have to be transferred by the colonizer to the Commissioner for economically weaker sections on such terms and in such manner as may be prescribed.(b)In respect of land on which the Urban Land (Ceiling and Regulation) Act, 1976 was applicable, the colonizer shall have to transfer land to the Commissioner as required under clause (a).(c)Where the colony is proposed on a small piece of land area of which is less than one acre, the colonizer shall have the option of depositing into the "Service to Poor Fund" of the Municipal Corporation constituted in terms of Section 128-C, fee at such rate as may be prescribed.(2)In addition to transferring land for economically weaker sections under sub-section (1), the colonizer shall also reserve at least ten percent fully developed plots of the prescribed size or in alternate offer, constructed houses/flats of the prescribed size in his residential colony for sale to persons belonging to lower income group on terms as may be prescribed.(3)For sale of houses to the economically weaker sections and the lower income group, the procedure for selection of eligible persons and the determination of the cost of such plots or houses shall be as may be prescribed by the Government.(4)Permission to develop colony shall be given by the Commissioner and appeal against any order of the Commissioner shall lie before the Government.]
