Section 14A(1) in Karnataka Town and Country Planning Act, 1961
(1)At any time after the date on which the outline development plan for an area comes into operation, the Planning Authority may, with the previous approval of the State Government, allow such changes in the land use or development from the outline development plan as may be necessitated by topographical cartographical or other errors and omissions, or due to failure to fully indicate the details in the plan or changes arising out of the implementation of the proposals in outline development plan or the circumstances prevailing at any particular time, by the enforcement of the plan:Provided that,-(a)all changes are in public interest;(b)the changes proposed do not contravene any of the provisions of this Act or any other law governing planning, development or use of land within the local planning area; and(c)the proposal for all such changes are published in one or more daily newspapers, having circulation in the area, inviting objections from the public within a period of not less than fifteen days from the date of publication as may be specified by the Planning Authority.
