Section 18(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)The Director shall publish the draft development plan prepared under Section 14 in such manner as may be prescribed together with a notice of the preparation of the draft development plan and the place or the places where the copies may be inspected, inviting objections and suggestions in writing from any person with respect thereto, within thirty days from the date of communication of such notice, such notice shall specify in regard to the draft development plan, the following particulars, namely,-(i)the existing land use maps;(i-a) the natural hazard prone areas with the description of natural hazards;(ii)a narrative report, supported by maps and charts, explaining the provisions of the draft development plan;(iii)the phasing of implementation of the draft development plan as suggested by the Director;(iv)the provisions for enforcing the draft development plan and stating the manner in which permission for development may be obtained;(v)approximate cost of land acquisition for public purposes and the cost of works involved in the implementation of the plan.
