Section 27(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)Where the Director raises any objection to the proposed development on the ground that the development is not in conformity with the provisions of the development plan, the officer shall,-(i)make necessary modifications in the proposals for development to meet the objections raised by the Director; or(ii)submit the proposal for development together with the objections raised by the Director to the State Government for decision :Provided that where no modification is proposed by the Director within thirty days of the receipt of the plan of the proposed development the plan will be presumed to have been approved to the extent to which the provisions of Development Plan, Zoning Plan, Town Development Scheme or the rules made under this Act or any other enactment in force, is not violated.
