Section 339E in The Chhattisgarh Municipalities Act, 1961
339E.
[All the directors, promoters and financiers associated in the act of illegal colonization or illegal diversion of land along with the person who commits or abets the commission of an offence of such illegal colonization or illegal diversion shall be held equally liable of committing such an offence and shall be punished under the provisions of Section 339-C] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-E stood as under:-'339-E. Transfer of plots in an area of illegal diversion or illegal colonization to be void.-(1) Notwithstanding anything contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.(2)The Sub-Divisional Officer (Revenue) may after giving show cause notice to the parties take over the management of the land, cause the area to be planned and developed and shall thereafter allot the land preferentially amongst the plot holder in such manner and subject to such conditions as may be prescribed.(3)The allottee shall on fulfillment of the conditions be deemed to be a valid transferee of the plot from colonizer and the power of the Sub-Divisional Officer (Revenue) as manager of the plot shall come to an end.'.]]
