Section 50(8) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(8)[ (i) Where a town development scheme has come into operation, all lands required by the Town & Country Development Authority for the purposes specified in following clauses:-(a)Layout of new streets or roads, construction, diversion, extension, alteration, improvement and closing up of streets and roads and discontinuance of communications, etc.;(b)Drainage, inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(c)Lighting;(d)Water supply;shall vest absolutely in the Town and Country Development Authority free from all encumbrances.(ii)Nothing in sub-section (i) shall affect any right of the owner of the land vesting in the appropriate authority under that sub-section.]
