Section 35(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)Upon an order under sub-section (2) being made, the land shall be deemed to be released from such designation, reservation or, as the case may be, allocation and shall become available to the owner for the purpose of development as otherwise permissible in the case of adjacent land under the relevant plan.
