Section 16 in Assam State Capital Region Development Authority Act, 2017
16. Review and revision to the regional Plan.
(1)After every years from the date of coming into operation of the finally prepared Regional Plan, the Authority shall review such Regional Plan in its entirety and may, after such review, substitute it by fresh Regional Plan or may make such modifications or alternations therein, as may be found by it to be necessary.(2)Where it is proposed to substitute a fresh Regional Plan in place of the Regional Plan which was previously finally prepared or where It is proposed to make any modifications or alterations in the finally prepared Regional Plan, such fresh Plan or, as the case may be, modifications or alterations in the finally prepared Regional Plan, shall be published and dealt with in the same manner as if it were the Regional Plan referred to in section 13 and 14 or as they were the modification or alterations in the Regional Plan made under section 15.Chapter-V Functional Plans, Sub-Regional Plans, Master Plan, Development Scheme and Project Plans
