Section 12 in The Jammu and Kashmir Development Act, 1970
12. Modifications to plan.
(1)The Authority may make any modifications to the master plan or the zonal plan as it thinks fit being modifications which, in its opinion, do not effect impartment alterations in the character of the plan and which do not relate to the extent of land uses or the standards of population density.(2)The Government may make any modifications to the master plan or the zonal plan whether such modifications or of the nature specified in sub-section (1) or otherwise.(3)Before making any modifications to the plan, the Authority or, as the case may be, the Government shall publish a notice in such form and manner as may be prescribed by rules made in this behalf inviting objections and suggestions from any person 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 the Authority or the Government.(4)Every modification made under the provision of this section shall be published in such manner as the Authority or the Government, as the case may be, may specify and the modifications shall come into operation either on the date of the publication or on such other date as Authority or the Government may fix.(5)When the Authority makes any modifications to the plan under sub-section (1), it shall report the Government the full particulars of such modifications within thirty days of the date on which such modifications come into operation.(6)If any question arises whether the modifications proposed to be made by the Authority are modifications which effect important alterations in the character of the plan or whether they relate to the extent of land-uses or the standards of population density, it shall be referred to the Government whose decision thereon shall be final.(7)Any reference in any other chapter, except-Chapter III, to the master plan or the zonal development plan shall be construed as a reference to the master plan or the zonal plan as modified under the provisions of this section.
