Section 13(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(2)If within the stipulated period in sub-rule (1), the colonizer fails to complete the internal development works of the colony, then the Competent Authority, after giving the colonizer a reasonable opportunity of being heard, shall take up the internal development works of the colony and get the development works completed and on execution of such works the expenditure incurred thereon shall be recouped by selling of the plots mortgaged under clause (i) of Rule 11.
