Section 190(b) in The Chhattisgarh Municipalities Act, 1961
(b)if within a period of four months from the date of resolution of the Council proposing to acquire the land,-(i)the land is not acquired by the Council by agreement; or(ii)an application has not been made to the State Government for the institution of proceedings for compulsory acquisition under the provisions of the Land Acquisition Act, 1894 (1 of 1894); or(iii)if the Council abandons the proposal to acquire the land; the notice given under Section 187 shall be deemed to have been received with effect from the date on which the said period of four months expires, or with effect from the date on which the decision of the Council to abandon the proposal is arrived at, as the case may;
