Section 87(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)As from the date of,-(a)the coming into force of the provisions of Chapter II the reference to Chief Town Planner in any enactment for the time being in force, shall be construed as a reference to the Director;(b)the Constitution of a planning area, the following consequences shall ensue, namely-(i)the Chhattisgarh Town Planning Act, 1948 (No. 17 of 1948), shall stand repealed in such area;(ii)any land use map, draft development plan or development plan prepared under the said Act, shall be deemed to have been prepared under this Act and all papers relating thereto shall stand transferred to the Director;(c)the establishment of the Town and Country Development Authority for any area the following consequences shall ensue in relation to that, area, namely-(i)the Chhattisgarh Town Improvement Trust Act, 1960 (No. 14 of 1961), shall stand repealed in its application to the said area.(ii)the Town Improvement Trust functioning within the jurisdiction of the Town and Country' Development Authority so established shall stand dissolved and any Town Improvement Scheme prepared under the said Act, shall in so far as it is not inconsistent with the provisions of this Act be deemed to have been prepared under this Act,(iii)all assets and liabilities of the Town Improvement Trusts shall belong to and be deemed to be the assets and liabilities of the Town and Country' Development Authority established in place of such Town Improvement Trust under Section 38;(iii-a) all grants and contributions payable to the Town Improvement Trust shall continue to be payable to the Town and Country' Development Authority established in place of such Town Improvement Trust under Section 38;(iv)all employees belonging to or under the control of the Town Improvement Trust referred to in sub-clause (ii) immediately before the date aforesaid shall be deemed to be the employees of the Town and Country Development Authority established for such area under Section 38;Provided that the terms and conditions of service of such employees shall be the same until altered by the Town and Country Development Authority with the previous sanction of the State Government :Provided further that no sanction under the foregoing proviso shall be accorded by the State Government until the person affected thereby is given a reasonable opportunity of being heard;(v)all records and papers belonging to the Town Improvement Trusts referred to in sub-clause (ii) shall vest in and be transferred to the Town and Country Development Authority established in its place under Section 38.
