Section 29(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)Any person, not being the Union Government, State Government, a local authority or a special authority constituted under this Act, intending to carry out any development on any land, shall make an application in writing to the Director for permission, in such form and containing such particulars and accompanied by such documents complying with the provisions of Acts, rules and bye-laws relating to development, control of the natural hazard prone area as may be prescribed.
