Section 13 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
13. Planning area.
(1)The State Government may, by notification, constitute planning areas for the purposes of this Act and define the limits thereof.(2)The State Government may, by notification,-(a)alter the limits of the planning area so as to include therein or exclude therefrom such area as may be specified in the notification;(b)amalgamate two or more planning areas so as to constitute one planning area;(c)divide any planning area into two or more planning areas;(d)declare that the whole or part of the area constituting the planning area shall cease to be a planning area or part thereof.(3)Notwithstanding anything contained in the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956), the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) or the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), the Municipal Corporation, Municipal Council or the Nagar Panchayat or a Panchayat, as the case may be, shall, in relation to the planning areas, from the date of the notification issued under sub-section (1), cease to exercise the powers, perform the functions and discharge the duties which the State Government or the Director is competent to exercise, perform and discharge under this Act.
