Section 35 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
35. Deletion of reservation of designated land from draft or final development plan.
(1)The appropriate authority, if it is satisfied that the land is not or is no longer required for the public purpose for which it is designated or reserved or allocated in the draft development plan of zoning plan, or the final development plan or zoning plan may request-(a)the Director to sanction the deletion of such designation or reservation or allocation from Use draft development plan or zoning plan; or(b)the State Government to sanction the deletion of such designation or reservation or allocation from the final development plan or zoning plan(2)On receipt of such request from the appropriate authority, the Director or, as the case may be, the State Government may make an order sanctioning the deletion of such designation or reservation or allocation from the relevant plans :Provided that, the Director or, as the case may be, the. State Government may, before making any order, make such enquiry as he it may consider necessary and satisfy himself/itself that such reservation or designation or allocation is no longer necessary in the public interest.(3)Upon an order under sub-section (2) being made, the land shall be deemed to be released from such designation, reservation or, as the case may be, allocation and shall become available to the owner for the purpose of development as otherwise permissible in the case of adjacent land under the relevant plan.
