Section 15 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
15. Existing land use maps.
(1)The Director shall carry out the survey and prepare an existing land use map indicating the natural hazard prone areas and, forthwith publish the same in such manner as may be prescribed together with public notice of the preparation of the map and of place or 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 publication of such notice.(2)After the expiry of the period specified in the notice published under sub-section (1), the Director may, after allowing a reasonable opportunity of being heard to all such persons who have filed the objections or suggestions, make such modifications therein as may be considered desirable.(3)As soon as may be alter the map is adopted with or without modifications the Director shall publish a public notice of the adoption of the map and the place or places where the copies of the same may be inspected.(4)A copy of the notice shall also be published in the Gazette and it shall be conclusive evidence of the fact that the map has been duly prepared and adopted.
