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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(5) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(5)The provisions of Sections 8 and 19 shall, so far as may be, apply to the modifications under sub-section (2), review and modification under sub-section (3) and review and evaluation under sub-section 14 as these provisions apply in relation to the preparation, publication and approval of a development plan.Explanation. - For the purposes of this section "Planning Unit" means the area shown as planning unit in the development plan.