Section 63(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any municipal officer or servant occupying any municipal premises-(a)shall occupy the same, subject to such conditions and terms as may be prescribed by the Commissioner; and(b)shall notwithstanding anything contained in any law for the time being inforce, vacate the same on his ceasing to be in the service of the Corporation, or whenever the Commissioner thinks it necessary and expedient to require him to do so.
