Section 292F in The Chhattisgarh Municipal Corporation Act, 1956
292F. [ Commissioner to take over the management of the land of Illegal Colonization. [Substituted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
(1)Notwithstanding anything contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The Commissioner shall cause to be published a public notice three times in the local newspapers for the purpose of taking over the management of land of illegal colonization. After the publication of such notice if any objection is received from the colonizer or the plot holder, it shall be considered by the Commissioner, and if no objection is received then the Commissioner shall take over the management of such land and cause the area to be planned and developed in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfillment of the conditions be deemed to be a valid transferee of the plot, and the power of the Commissioner as manager of the plot shall come to an end.]
