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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The National Capital Region Planning Board Act, 1985

(1)The Board 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 standards of population density.