Section 339B in The Chhattisgarh Municipalities Act, 1961
339B. Development of Colonies.
- [(1) The Registration Certificate granted under Sections 339-A shall entitle the colonizer to undertake the development of one or more colonies in the Municipal area or the Nagar Panchayat area, as the case may be, subject to the provisions of this Act, and on the following conditions:-(a)in every residential colony in the Municipal Council or Nagar Panchayat area, out of the total area fifteen percent of the land shall have to be transferred by the colonizer to the Chief Municipal Officer for economically weaker sections on such terms and in such manner as may be prescribed;(b)in respect of land on which the Urban Land (Ceiling and Regulation) Act, 1976 was applicable, the colonizer shall have to transfer land to the Chief Municipal Officer as required under clause (a);(c)where the colony is proposed on a small piece of land the area of which is less than one acre, such colonizer who does not wish to provide land for economically weaker sections as required in clause (a) shall deposit into the "Service to Poor Fund" of the Municipal Council or the Nagar Panchyat area, as the case may be, opened in terms of Section 117-A, fee at such rate as may be prescribed.(2)In addition to transferring land for economically weaker sections under sub-section (1), the colonizer shall also reserve at least ten percent fully developed plots of the prescribed size or in alternate offer, constructed houses/flats of the prescribed size in his residential colony for sale to persons belonging to lower income group on terms as may be prescribed.(3)For sale of houses to the economically weaker sections and the lower income group, the procedure for selection of eligible persons and the determination of the cost of such plots or houses shall be as may be prescribed by the Government.(4)Permission to develop colony shall be given by the Chief Municipal Officer and appeal against any order of the Chief Municipal Officer shall lie before the Government.] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-B stood as under:-'339-B. Development of Colonies,-The Registration Certificate shall entitle the Colonizer to undertake the development of colonies in the municipal area subject to the provisions of this Act and the rules made in this behalf.'.]]
