Section 11 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
11. Amendment of the Plan.
(1)The Authority may make such amendments in the plan which do not effect important alteration in the character of plan and which is not related to the extent of land use of standards of population density.(2)Before making any amendment in the plan under sub-section (1), the authority shall publish a notice in at least one newspaper having wide circulation in the development area, inviting objections and suggestions from any affected person in regard to the proposed amendment before such date as may be specified in the notice and shall consider all objections and suggestions that may be received.(3)Every amendment made under the regulation shall be published in any of the manner specified in Regulation 5. The amendment shall come into operation on the date of the first publication or on such other date as the Authority may fix.(4)The Authority shall not make during the specified period in which the plan is to remain effective, such amendment or amendments in the plan which effects important alteration in the character of the plan and which relates to the extent of the land use of standards of population density.Form 'A'Notice is hereby given that :
