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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(1)The State Government shall appoint an officer to be the Director of Town and Country Planning for the State and may appoint one or more officers of the following categories to assist him namely :-
(a)Additional Director of Town and Country Planning;
(b)Joint Director of Town and Country Planning;
(c)Deputy Director of Town and Country Planning;
(d)Assistant Director of Town and Country Planning; and
(e)such other categories of officers as may be prescribed.