Section 24(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)The State Government may make rules to regulate the control of development and use of land in planning area and non-planning area in the State and may, by notification, apply the said rules to any planning area or non-planning area from such, date as may be specified therein and where the rules are made applicable to a non-planning area, such notification shall define the limits of the non-planning area:Provided that different rules may be made for different classes of local authorities in a planning area or non-planning area, as the case may be.
