Section 282(1) in The Chhattisgarh Municipalities Act, 1961
(1)The State Government may, either on its own motion or on the request of a Council in respect of any Municipality, and after making such inquiry as it deems necessary, notify, by a notice published in the Official Gazette any area or areas to be reserved from a date fixed therein, for use in the future for any special purpose of public utility such as public parks, play-grounds, educational and medical or public health institutions, markets, stands for vehicles and animals, public recreation centres and housing colonies.
