Section 14(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)Notwithstanding the provision of the Chhattisgarh State in this regard no permission for diversion of agricultural land for non-agricultural purposes shall be given in the area of the land lying between the highway boundary and control lines without the prior sanction of the Collector of the district and subject to any general or special direction of the State Government.
