Section 37(5) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(5)[ If the permission applied for, on depositing the compounding fees prescribed by the State Government by issuing notification from time to time, is granted, the notice shall stand withdrawn; but if not granted, the notice shall stand; or if such permission is granted for the retention only of some buildings or works or for the continuance of use of only a part of the land or of development of land, the notice shall stand withdrawn in respect of such buildings or works or such part of the land, as the case may be; and thereupon the owner shall be required to take steps specified in the notice under sub-section (1) in respect of such other buildings, works or part of the land.] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.]
