Section 12(4) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(4)If, before the expiration of the time allowed by sub-section (2) for the filling or hearing of objections or suggestions, no objection or suggestion has been made, the State Government shall proceed to issue the notification under sub-section (1).If any such objection or suggestion has been made, the State Government shall, consider the record and the report referred to in sub-section (3) and may either,-(a)abandon the proposal to issue a notification under sub-section (1), or(b)issue the notification under sub-section (1) with such modification, if any, as it may think fit.
