Section 35(1)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

(b)the State Government to sanction the deletion of such designation or reservation or allocation from the final development plan or zoning plan

Legal Document View