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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(1)In every residential colony in the Municipal area, out of the total area, fifteen percent of the land shall be transferred by the colonizer to the Competent Authority for economically weaker sections as follows :-
(a)The process of transfer shall be spread over two stages as follows :-
Stage-I Letter of Intent in Form-Five to transfer landto be submitted alongwith an application under Rule 8,location-map of land as offered by the colonizer and accepted bythe Competent Authority.
Stage-II Transfer and possession deed on Form-Six withinfifteen days of receipt of provisional sanction of applicationfor development of colony.
(b)If in the opinion of the Competent Authority the land proposed/offered for Economically Weaker Sections as provided under Section 292-B and as mentioned in clause (a) above, is not suitable for residential purpose, he shall intimate accordingly to the applicant within fifteen days and the applicant shall offer alternate land, or undertake to develop the land at his cost to make it suitable for residential purposes to the satisfaction of the competent authority.
(c)If the Competent Authority finds the application worthy of sanction, he shall issue a provisional sanction letter in Form-Seven and call upon the applicant to submit duly registered deed of transfer and possession of the land, duly registered.
(d)The transfer deed shall be executed and duly registered after the Competent Authority makes payment for the land at a flat rate as may be fixed by the Government from time to time, but not exceeding one rupee per square foot.
(e)On receipt of registered transfer deed and possession of land under clause (d), the Competent Authority shall issue the final letter of permission for development of colony. The work relating to development of colony shall not be started by the colonizer unless he receives the letter of final permission.
(f)Under no circumstance shall the land earmarked for economically weaker sections be alienated or used by the applicant colonizer for any other purpose.