Section 16(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)On the publication of the existing land use map under Section 15,-(a)no person shall institute or change the use of any land or carry out any development of land for any purpose other than that indicated in the existing land use map without the permission in writing of the Director :Provided that the Director shall not refuse permission if the change is for the purpose of agriculture;(b)no local authority or any officer or other authority shall, notwithstanding anything contained in any other law for the time being in force, grant permission for the change in use of land otherwise than as indicated in the existing land use map without the permission in writing of the Director.
