Section 296(d) in The Chhattisgarh Municipal Corporation Act, 1956
(d)that the site is in a portion within the limits of the city for which a town-planning scheme has not been sanctioned by the Government and that the building which it is proposed to erect or re-erect on such site will, in the opinion of the Commissioner, be likely to conflict in a manner, to be communicated in writing to the applicant, with the provisions of a town-planning scheme :
