Section 10(4) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(4)In addition to transferring land for economically weaker sections under sub-rule (1) or (2), the colonizer shall reserve at least ten percent of the fully developed plots or, in alternate offer, constructed houses/flats in the colony for persons belonging to the low income group.
