Section 15(c) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(c)After hearing the parties if present on the date fixed for hearing and after making any further inquiry in the matter which he may think proper, the Competent Authority-(one) may take over the management of the land if he finds any illegal diversion or illegal colonization; or, (two) may drop proceedings if he is satisfied that the colony is not subject to illegal diversion or illegal colonization.
