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[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Chattisgarh - Subsection

Section 23A(1)(a) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(a)The State Government may, on its own motion or on the request of a Town and Country Development Authority, make modification in the development plan or the zoning plan for any proposed project of the Government of India or the State Government and its enterprises or for any proposed project related to development of the State or for implementing a scheme of a Town and Country Development Authority and the modification so made in the development plan or zoning plan shall be an integral part of the revised development plan or zoning plan.