Section 19 in Assam Town and Country Planning Act, 1959
19. Amendments and alterations of the Development Scheme.
- (i) if after the final scheme has come into force, the Authority considers that the scheme is defective on account of an error or irregularity or for any other reason, it shall refer to the State Government to modify or withdraw the scheme and to publish the modified or withdrawn scheme in the manner prescribed in sub¬section (1) of Section 10.(2)The modification of the scheme shall state every amendment proposed to be made in the scheme and if any such amendment relates to matter specified in any or all of the clauses (a) to (1) of sub-section (2) of Section 18, the modification shall also contain such other particulars as may be found necessary by the Authority.(3)The variation shall be open to inspection by the public at the office of the Local Body or Bodies as prescribed, covering the area during office hours.(4)Within one month of the date of publication of the modification, any person affected thereby may communicate in writing his objection to the Authority.(5)After receiving the objection under sub-section (4) above, the Authority may, after making such enquiry as it may think fit, approve the proposed modification with or without any further modification thereof.(6)Such modification shall take effect as if it were incorporated in the scheme from the date of its modification.(7)The Authority shall thereafter submit the modified scheme to the State Government for sanction. The modified scheme shall be published after sanction as prescribed in sub-section (1) of Section 10.
