Section 24(5) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(5)On application of rules to any non-planning area, the following consequences shall ensue, namely :-(i)relevant provision of the law relating to local authority empowering the local authority to control development and use of land or any other enactment under which the authority entrusted with the functions of. development and use of land is constituted and the rules, or bye-laws, if any, made thereunder shall cease to apply to the area comprised within the limits of the local authority or any other authority, as the case may be;(ii)the local authority or any other authority whose function it is to control development and use of land under any law relating to local authority or under any other enactment for the time being in force shall, notwithstanding anything contained in any such law or enactment, be bound to give effect to the provisions of the rules made under this Act :
