Section 10A(8) in The U.P. (Regulation Of Building Operations) Directions, 1960
(8)Immediately after a plan has been approved by the State Government the Controlling Authority or the agency, as the case may be, shall publish it in such manner as the State Government may specify stating that the plan has been approved and naming a place where a copy of the plan may be inspected at all reasonable hours and upon the date of the first publication of the aforesaid notice the plan shall come into operation.[10B. Amendment of the Master Plan. - (1) If in the opinion of the State Government the Master Plan of any regulated area requires to be amended, the State Government may cause the draft of such an amendment to be prepared either by the Controlling Authority or by such other agency as the State Government may think fit.
