Section 79 in Haryana Urban Development Authority Act, 1977
79. Amendment of Plan.
(1)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may make any amendment on the master plan or the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] as it thinks fit, which may in its opinion do not effect important alterations in the character of the plan and which do not relate to the extent of land uses or the standards of population density.(2)The State Government may make amendments in the master plan or the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] whether such amendments are of the nature specified in sub-section (1) or otherwise.(3)Before making any amendments in the plan, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], or as the case may be, the State Government shall publish a notice in atleast one newspaper having circulation in the local development area inviting objections and suggestions that may be received by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government.(4)Every amendment made under this section shall be published in such manner as the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government, as the case may be, may specify and the amendments shall come into operation either on the date of the first publication or on such other date as the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government, as the case may be, may fix.(5)When the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] makes any amendments in the plan under sub-section (1) it shall report to the State Government the full particulars of such amendments within thirty days of the date on which such amendments come into operation.(6)If any question arises whether the amendments proposed to be made by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] are amendments which affect important alterations in the character of the plan or whether they relate to the extent of land uses or the standards of population density, it shall be referred to the State Government whose decision thereon shall be final.(7)Any reference to the master plan or the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan)' by Haryana Act No. 23 of 2004.] shall be construed as a reference to the master plan or the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] as amended under this section.
