Section 73 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
73. Power of State Government to give directions.
(1)In the discharge of their duties the officers appointed under Section 3 and the authorities constituted under this Act shall be bound by such directions on matters of policy as may be given to them by the State Government.(2)If any dispute arises between the State Government and any authority, as to whether a question is or is not a question of policy, the decision of the State Government shall be final.
