Section 282 in The Chhattisgarh Municipalities Act, 1961
282. Reservation of certain areas for special purposes of public utility.
(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.(2)After such reservation has been notified-(a)no construction shall take place on any area or areas so declared without the special permission of the State Government in this behalf; and(b)if any construction, structure or building is sought to be transferred by the owner to another party, an option to purchase shall be first given to the State Government, and on its refusal to exercise the option, the owner may transfer the property.(3)The State Government may cancel such notification at its discretion after consulting the Council.(4)If any construction takes place on any area in contravention of sub-section (2), the Council may without prejudice to any other action that might be taken under this Act or rules framed thereunder or under any other law for the time being in force demolish such construction and recover the cost incurred in such demolition from the owner or occupier of the land, building or structure.(14)Offensive or Dangerous Trades.
