Section 83 in The Chhattisgarh Municipal Corporation Act, 1956
83. [ Record of immovable property. [Substituted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
(1)The Corporation shall maintain a register and map of all immovable property of which it is the proprietor or which vests in it otherwise or which it holds in trust for the Government.(2)The Commissioner, after having demarcated every land, Building establishment and plant etc. in the ownership of the Corporation, shall arrange to affix there in the boards showing that the said property is in the ownership of the corporation.(3)Each year the Commissioner shall, in the budget meeting of the Corporation, publish the details of all immovable property of the Corporation and send its copy along with the agenda to the members.(4)The Commissioner shall, from time to time, inspect the property of the Corporation and take action to remove the encroachment if any.]
