13. Power to alter, create or abolish divisions, districts, sub-divisions and tahsils.
(1)The State Government may create divisions comprising of such districts as it may deem fit and may abolish or after the limits of such divisions.(2)The State Government may after the limits of any district or tahsil and may create new, or abolish existing districts or tahsils, and may divide any district into sub-divisions and may after the limits of or abolish, any subdivision :Provided that the State Government before passing any orders under this section on any proposal to after the limits of any division or district or tahsil or to create new or abolish existing divisions, districts or tahsils, shall publish in the prescribed form such proposals for inviting objections and shall take into consideration any objections to such proposal.(3)Subject to the orders of the State Government under sub-section (2), every tahsil shall be deemed to be a sub-division of a district.Rules(1)Any proposal to after the limits of any division or district or tahsil or to create a new or abolish an existing division or district or tahsil shall be published in the following form :-NoticeIn pursuance of the provision contained in the proviso to sub-section (2) of Section 13 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), notice is hereby given that in exercise of the powers conferred by sub-section (l)/sub-section (2) of the said section, the State Government propose to after the limits of division/district/tahsil, to create a new.division/district/tahsil, to abolish the existing division/district/tahsil, and to define the limits thereof as specified in the Schedule below.The proposal will be taken into consideration on the expiry of sixty days from the date of publication of this notice in the "Chhattisgarh Gazette and any objections or suggestions in respect thereof may be forwarded, in writing to the Secretary to Government, Chhattisgarh, Revenue Department, before the expiry of the said period :-
