Section 292B(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Registration Certificate granted under Section 292-A shall entitle the colonizer to undertake the development of colonics in the Municipal area subject to the provisions of this Act, and on the following conditions: --(a)In every residential colony in the municipal area, out of the total area fifteen percent of the land shall have to be transferred by the colonizer to the Commissioner for economically weaker sections on such terms and in such manner as may be prescribed.(b)In respect of land on which the Urban Land (Ceiling and Regulation) Act, 1976 was applicable, the colonizer shall have to transfer land to the Commissioner as required under clause (a).(c)Where the colony is proposed on a small piece of land area of which is less than one acre, the colonizer shall have the option of depositing into the "Service to Poor Fund" of the Municipal Corporation constituted in terms of Section 128-C, fee at such rate as may be prescribed.
