Section 15 in Assam State Capital Region Development Authority Act, 2017
15. Modifications of the regional Plan.
(1)The Authority may, subject to the provisions of sub-section (2) make such modification in the Regional Plan as finally prepared by it, as it may think fit, being modifications which, in Its opinion, do not effect important alterations in the character of the Regional Plan and which do not relate to the extent of land-uses or the standard of population density.(2)Before making any modifications in the finally prepared Regional Plan, the Authority shall publish a notice, in such form and in such manner as may e prescribed, indicating there in the modifications which are proposed to be made in the finally prepared Regional Plan, and inviting objections and suggestions from any persons with respect to the proposed modifications before such date as may be specified In the notice and shall consider all objections and suggestions that may be received by it on or before the date so specified.(3)Every modification made under this section shall be published in such a manner as the Authority may specify and the modifications shall come into operation either on the date of such publication or on such later date as the Authority may fix.(4)If any question arises whether the modifications proposed to be made are modifications which effect important alterations in the character of the Regional Plan or whether they relate to the extent of land-uses or the standard of population density, it shall be decided by the Authority, whose decision thereon shall be final.
