Section 8 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
8. Preparation of regional plan.
(1)After preparation of the existing land use map the Director shall cause to be prepared a draft regional plan and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be prescribed inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice, such date not being earlier than sixty days from the publication of the notice. Such notice shall specify in regard to the draft plan the following particulars, namely,-(a)the existing land use map and the narrative report thereon;(b)a narrative report supported by necessary maps and charts explaining the provisions of the draft plan;(c)a note indicating the priorities assigned to works included in the draft plan and the phasing of the programme of development as such;(d)a note on the role being assigned to the different departments of Government, the Town and Country Development Authorities, the Special Area Development Authorities and the local authorities in the enforcement and implementation of the draft plan.(2)The Director shall consider all the objections and suggestions received by him within the period specified in the notice under sub-section (1) and shall, after giving a reasonable opportunity to all persons affected thereby of being heard, prepare the regional plan containing such modifications, if any, as he considers necessary and submit it to the State Government for approval together with all connected documents, plans, maps and charts.
