15. [ Variation or revocation of schemes. [Substituted by Madras Act II of 1930.]
(1)A town-planning scheme sanctioned under section 14 may at any time be varied or revoked by a subsequent scheme, published and sanctioned in accordance with this Act:Provided that the municipal council shall be competent to modify a scheme after it has been sanctioned by the [State Government] under section 14 by an agreement entered into with the persons interested in the scheme and with the concurrence of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.].(2)(a)The [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may, at any time, by notification in the [Official Gazette] [Substituted by the Adaptation Order, 1937.], vary or revoke a scheme sanctioned under section 14.(b)Before issuing such notification the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] shall publish in the prescribed manner a draft of such notification together with a notice specifying a date on or after which such draft will be taken into consideration and shall consider any objection or suggestion which may be received in respect of such draft from the council or any person affected by the scheme before the date so specified.]
