Section 50(6) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(6)The committee constituted under sub-section (5) shall consider the objections and suggestions and give hearing to such persons as are desirous of being heard and shall submit its report to the Town and Country Development Authority within such time as it may fix along with proposals to,-(i)define and demarcate the areas allotted to or reserved for public purpose;(ii)demarcate the reconstituted plots;(iii)evaluate the value of the originai and the reconstituted plots;(iv)determine whether the areas reserved for public purpose are wholly or partially beneficial to the residents within the area of the scheme;(v)estimate and apportion the compensation to or contribution from the beneficiaries of the scheme on account of the reconstitution of the plot and reservation of portions for public purpose;(vi)evaluate the increment in value of each reconstituted plot and assess the development contribution leviable on the plot holder :Provided that the contribution shall not exceed half the accrued increment in value;(vii)evaluate the reduction in value of any reconstituted plot and assess the compensation payable therefor.
