Section 25(3) in Ajmer Development Authority Act, 2013
(3)The Authority or the Municipal Corporation, Ajmer, Municipal Council Kishangarh and Municipal Board Pushkar or any other body or Committee, as may be authorised by the State Government in this behalf, may, in order to promote planned development of any part of the Ajmer Region in more efficient manner, make such modifications in land use of the Plan for such area, as may be specified by the State Government by notification in the Official Gazette.
