Section 339F in The Chhattisgarh Municipalities Act, 1961
339F. Chief Municipal Officer to take over the management of the land of Illegal Colonization.
- [(1) Notwithstanding anything contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The Chief Municipal Officer shall cause to be published a public notice three times in the local newspapers for the purpose of taking over the management of land of illegal colonization. After the publication of such notice if any objection is received from the colonizer or the plot holder, it shall be considered by the Chief Municipal Officer, and if no objection is received then the Chief Municipal Officer shall take over the management of such land and cause the area to be planned and developed 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, and the power of the Chief Municipal Officer as manager of the plot shall come to an end.] [[Substituted by CG. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-F stood as under:-'339-F. Forfeiture of the land involved in illegal colonization.-The right, title and interest of the colonizer in the land under illegal colonization, upon and from the date of conviction of the colonizer under sub-section (3) of Section 339-C stand forfeited and vested in the Council free from all encumbrances.'.]]
