Section 339H in The Chhattisgarh Municipalities Act, 1961
339H. Punishment for not taking action against illegal colonization.
- Any officer or servant subordinate to the Chief Municipal Officer who has been authorized by him either to inspect, report, stop or to remove any construction on illegal colonization knowingly omits to take action against such illegal colonization or construction therein, forthwith does not provide support, shall be punished with simple imprisonment which may extend to three years or with fine which may extend to ten thousand rupees or with both.
