Section 35(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)The appropriate authority, if it is satisfied that the land is not or is no longer required for the public purpose for which it is designated or reserved or allocated in the draft development plan of zoning plan, or the final development plan or zoning plan may request-(a)the Director to sanction the deletion of such designation or reservation or allocation from Use draft development plan or zoning plan; or(b)the State Government to sanction the deletion of such designation or reservation or allocation from the final development plan or zoning plan
