Section 37(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)Any person aggrieved by such notice may, within fifteen days of the receipt of the notice and in the manner prescribed, apply to the Director for permission for retention on the land of any building or works or for the continuance of any use of the land to which the notice relates and till the time the application is disposed of, the notice shall stand withdrawn.
