Section 23A in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
23A. [ Modification of Development Plan or Zoning Plan by State Government in certain circumstances. [Inserted by M.P. Act No. 22 of 1992 (w.e.f. 31-10-1992).]
- [(1) (a) The State Government may, on its own motion or on the request of a Town and Country Development Authority, [or the Director] make modification in the development plan or the zoning plan for any proposed project of the Government of India or the State Government and its enterprises or for any proposed project related to development of the State or for implementing a scheme of a Town and Country Development Authority [or the Director] [Inserted by M.P. Act No. 14 of 2017, dated 20.4.2017.] and the modification so made in the development plan or zoning plan shall be an integral part of the revised development plan or zoning plan.(b)The State Government may, [on an application from any person or an association of persons made to the Director] [Substituted 'on an application from any person or an association of persons' by M.P. Act No. 14 of 2017, dated 20.4.2017.] for modification of development plan or zoning plan for the purpose of undertaking an activity or scheme which is considered by the State Government or the Director, on the advice of the Committee constituted by the State Government for this purpose, to be beneficial to the society, make such modification in the development plan or zoning plan as may he deemed necessary in the circumstances of the case and the modification so made in the development plan or zoning plan shall be an integral part of the revised development plan or zoning plan.](2)[The Director] [Substituted 'The State Government' by M.P. Act No. 14 of 2017, dated 20.4.2017.] shall publish the draft of modified plan together with a notice of the preparation of the draft modified plan and the place or places where the copies may he inspected, continuously for two days in such two daily newspapers which arc in the approved list of Government for advertisement purpose having circulation in the area to which if relates and a copy thereof shall be affixed in a conspicuous place in the office of the Collector, inviting objections and suggestions in writing from any person with respect thereto within fifteen days from the date of publication of such notice.After considering all the objections and suggestions as may be received within the period specified in the notice [and shall after giving reasonable opportunity to all persons affected thereby of being heard, the Director shall submit all the documents related to the proposed modification along with his opinion to the State Government and, the State Government may modify the plan as it deems appropriate.] [Substituted 'and shall, after giving reasonable opportunity to all persons affected thereby or being heard, the State Government shall confirm the modified plan as it deems appropriate' by M.P. Act No. 14 of 2017, dated 20.4.2017.](3)The provisions of Sections 18, 19 and 22 shall not apply for modification made by the State Government.[Explanation.-Omitted. ] [[Omitted by M.P. Act No. 22 of 2005. Prior to omission it was as under :'Explanation. - For the purpose of this section 'public purpose' includes creation, development and maintenance of human settlements or any part thereof.']]
