Section 30A(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)Any applicant may submit an application to the Director in such manner as may be prescribed for amendment in the approved layout plan provided that such amendment is in conformity with the development plan, within the permitted time period from the date of communication of the order issued conditionally under sub-section (3) of Section 30.
