Section 61F in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
61F. Transfer of plots in area of illegal diversion or illegal colonization to be void.
(1)Notwithstanding anything contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) the transfer or agreement lo transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization, shall be void.(2)The prescribed authority may after giving show cause notice to the parties lakes over the management of the land, cause the area to be planned and developed and shall thereafter allot the land preferentially amongst the plot holders in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfillment of the conditions be deemed to be a valid transferee of the plot from the Colonizer and the power of the prescribed authority as manager of the plot shall come to an end.
