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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(1)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(b)the Constitution of a planning area, the following consequences shall ensue, namely-
(i)the Chhattisgarh Town Planning Act, 1948 (No. 17 of 1948), shall stand repealed in such area;
(ii)any land use map, draft development plan or development plan prepared under the said Act, shall be deemed to have been prepared under this Act and all papers relating thereto shall stand transferred to the Director;