Section 15(e) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(e)If the Competent Authority has taken over the management of land under clause (c), he shall, directly or through an agency, draw up a scheme for the development of such land and its allotment in which the following points shall necessarily be included-(i)the criterion for the allotment to such plot holders of the colony concerned who have deposited the development fees;(ii)criterion for sale of the remaining plots;(iii)time for the completion of the development work;
