Section 19 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
19. Sanction of development plans.
(1)As soon as may be after the submission of the development plan under Section 18 the State Government may either approve the development plan or may approve it with such modifications as it may consider necessary or may return it to the Director to modify the same or to prepare a. fresh plan in accordance with such directions as the State Government may deem appropriate.(2)Where the State Government approves the development plan with modifications, the State Government shall, by a notice published in the Gazette, invite objections and suggestions in respect of such modifications within a period of not less than thirty days from the date of publication of the notice in the Gazette.(3)After considering objections and suggestions and after giving a hearing to the persons desirous of being heard, the State Government may confirm the modification in the development plan.(4)The State Government shall publish a public notice in the Gazette and in such other manner as may be prescribed of the approval of the development plan approved under the foregoing provisions and the place or places where the copies of the approved development plan may be inspected.(5)The development plan shall come into operation from the date of publication of the said notice in the Gazette under sub- section (4) and as from such date shall be binding on all Development Authorities constituted under this Act and all local authorities functioning with the planning area.
