Section 61D(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)A Colonizer who, in contravention of the provisions of Section 172 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) and the rules made thereunder, diverts the land or part thereof, commits an offense of illegal diversion of hind.
