Section 25 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
25. Conformity with development plan.
(1)After the coming into force of the development plan, the use and development of land shall conform to the provisions of the development plan :Provided that the Director may, at its discretion, permit the continued use of land for the purpose for which it was being used at the time of the coming into operation of the development plan.Provided further than such permission shall not be granted for a period exceeding seven years from the date of coming into operation of the development plan.(2)Notwithstanding anything contained in Section 172 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) every permission to divert land granted under that section shall be subject to the provisions of this Act.
