Section 34(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)On receipt of a notice under sub-section (1), the State Government shall, forthwith call from the Director and the appropriate authority such report or records or both, as may be necessary, which those authorities shall forward to the State Government as soon as possible but not later than thirty days from the date of their requisition.
