Section 292G in The Chhattisgarh Municipal Corporation Act, 1956
292G. [ Forfeiture of the land involved in illegal colonization. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
(1)The right, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of taking over management of the land under sub-section (2) of Section 292-E stand forfeited and vested in the Municipal Corporation free from all encumbrances.]
