Section 25(3) in Jodhpur Development Authority Act, 2009
(3)The Authority or the Municipal Corporation, Jodhpur, 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 Jodhpur Region in more efficient manner, make such modification in land use of the Plan for such area, as may be specified by the State Government by notification in the official Gazette.
