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State of Chattisgarh - Section

Section 18 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

18. Publication of draft development plan.

(1)The Director shall publish the draft development plan prepared under Section 14 in such manner as may be prescribed together with a notice of the preparation of the draft development plan and the place or the places where the copies may be inspected, inviting objections and suggestions in writing from any person with respect thereto, within thirty days from the date of communication of such notice, such notice shall specify in regard to the draft development plan, the following particulars, namely,-
(i)the existing land use maps;
(i-a) the natural hazard prone areas with the description of natural hazards;
(ii)a narrative report, supported by maps and charts, explaining the provisions of the draft development plan;
(iii)the phasing of implementation of the draft development plan as suggested by the Director;
(iv)the provisions for enforcing the draft development plan and stating the manner in which permission for development may be obtained;
(v)approximate cost of land acquisition for public purposes and the cost of works involved in the implementation of the plan.
(2)The committee constituted under sub-section (1) of Section 17-A shall not later than ninety days after the publication of the notice under sub-section (1), consider all the objections and suggestions as may be received within the period specified in the notice under sub-section (1) and shall, after giving reasonable opportunity to all persons affected thereby of being heard, suggest such modifications in the draft development plan as it may consider necessary, and submit, not later than six months after the publication of the draft development plan, the plan as so modified, to the Director together with all connected documents plans, maps and charts.
(3)The Director shall, within 30 days of the receipt of the plan and other documents from the committee submit all the documents and plans so received alongwith his comments, to the State Government.