Section 23 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
23. Review and modifications of development plan or zoning plan.
(1)The Director may, on his own motion or if so required by. the State Government shall undertake a review and evaluations of the development plan.(2)The Director may if necessary propose modification of the plan under sub-section (1).(3)The Director shall, if so required by the State Government proceed to review and propose modifications of any planning unit of a development plan.(4)The Local Authority shall on its own motion or if so required by the State Government or the Director undertake review and evaluation of the Zoning Plan.(5)The provisions of Sections 8 and 19 shall, so far as may be, apply to the modifications under sub-section (2), review and modification under sub-section (3) and review and evaluation under sub-section 14 as these provisions apply in relation to the preparation, publication and approval of a development plan.Explanation. - For the purposes of this section "Planning Unit" means the area shown as planning unit in the development plan.
