Section 299 in The Chhattisgarh Municipal Corporation Act, 1956
299. Power of Commissioner [or, as the case may be, a Registered Architect/Structural Engineer/Engineer to the extent he has been authorized,] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.] to direct modification of a sanctioned plan of a building before its completion.
- The Commissioner [or, as the case may be, a Registered Architect/Structural Engineer/Engineer to the extent he has been authorized,] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.] may before any work has been commenced in pursuance of any permission granted by it under Section 293 revoke such permission and may give fresh permission in lieu thereof on such conditions, in accordance with this Act and the rules, and bye-laws made thereunder, with reference to the matters mentioned in the said section as it thinks proper, and may direct that the work shall not be proceeded with unless and until all questions connected with the respective location of the building and any street have been decided to its satisfaction.
