Section 19(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)As soon as may be after the submission of the development plan under Section 18 the State Government may either approve the development plan or may approve it with such modifications as it may consider necessary or may return it to the Director to modify the same or to prepare a. fresh plan in accordance with such directions as the State Government may deem appropriate.
