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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(1)The Director may, on his own motion or if so required by the State Government shall, at any time after a regional plan has come into operation, undertake the review and evaluation of the regional plan and make such modifications in it as may be justified by the circumstances.