Section 30A in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
30A. [ [Inserted by C.G. Act No. 22 of 2010, dated 30.8.2010.]
(1)Any applicant may submit an application to the Director in such manner as may be prescribed for amendment in the approved layout plan provided that such amendment is in conformity with the development plan, within the permitted time period from the date of communication of the order issued conditionally under sub-section (3) of Section 30.(2)All such reasons for which amendment is sought shall be mentioned while submitting the application to the Director.(3)The Director on submission of such application, may pass appropriate order after giving a reasonable opportunity of hearing to the applicant.]
