Section 37(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)In particular, such notice may, for purpose of sub-section (1), require,-(a)the demolition or alteration of any building or works;(b)the carrying out on land of any building or other operations; or(c)the discontinuance of any use of land.
