Section 12 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
12. Review of regional plan.
(1)The Director may, on his own motion or if so required by the State Government shall, at any time after a regional plan has come into operation, undertake the review and evaluation of the regional plan and make such modifications in it as may be justified by the circumstances.(2)The foregoing provisions of this chapter shall, so far as they can be made applicable, apply to the modifications under sub-section (1) as those provisions apply in relation to the preparation, publication and approval of a regional plan.
