Section 297(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)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.] shall not grant permission to erect or re-erect any building unless and until he has approved of the site thereof on an application under Section 294.
