Section 25(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)Notwithstanding anything contained in Section 172 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) every permission to divert land granted under that section shall be subject to the provisions of this Act.
