Section 24 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
24. State Government to control development and use of land.
(1)The overall control of development and use of land in the State shall vest in the State Government.(2)Subject to the provisions of sub-section (1) and the rules made under this Act, the overall control of development and use of land in the planning area shall vest in the Director with effect from such date as the State Government may, by notification, appoint in this behalf.(3)The State Government may make rules to regulate the control of development and use of land in planning area and non-planning area in the State and may, by notification, apply the said rules to any planning area or non-planning area from such, date as may be specified therein and where the rules are made applicable to a non-planning area, such notification shall define the limits of the non-planning area:Provided that different rules may be made for different classes of local authorities in a planning area or non-planning area, as the case may be.(4)On application of rules to a planning area, the provision of this chapter in its application to that planning area, shall be subject to the provisions of the rules.(5)On application of rules to any non-planning area, the following consequences shall ensue, namely :-(i)relevant provision of the law relating to local authority empowering the local authority to control development and use of land or any other enactment under which the authority entrusted with the functions of. development and use of land is constituted and the rules, or bye-laws, if any, made thereunder shall cease to apply to the area comprised within the limits of the local authority or any other authority, as the case may be;(ii)the local authority or any other authority whose function it is to control development and use of land under any law relating to local authority or under any other enactment for the time being in force shall, notwithstanding anything contained in any such law or enactment, be bound to give effect to the provisions of the rules made under this Act :
