Section 64 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
64. Constitution of special areas.
(1)If any area, town or township, is designated as a special area in the regional plan, or if the State Government is otherwise satisfied that it is expedient in the public interest that any area, town or township should be developed as a special area. It may, by notification, designate the area as a special area, which shall be known by such name as may be specified therein.(2)Such notification shall define the limits of special area.(3)The State Government may, by notification,-(a)alter the limits of the special area so as to include therein or exclude therefrom such area as may be specified in the notification;(b)declare that the special area shall cease to be so.(4)x x x
