Section 339G in The Chhattisgarh Municipalities Act, 1961
339G. Forfeiture of the land involved in illegal colonization.
- [The rights, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of taking over management of the land under subsection (2) of Section 339-E stand forfeited and vested in the Municipal Council or the Nagar Panchayat, as the case may be, free from all encumbrances.] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
