Section 42 in Guwahati Metropolitan Development Authority Act, 1985
42. Amendments and Alternations of the Development Scheme.
- (i) if after the final scheme has come into force, the Authority, the Officer of the State Government or the local authority, as the case may be, 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other reason, it shall refer to the State Government, to modify or withdraw the scheme and to publish the modified or withdrawn scheme in the manner prescribed in this Act.(2)The modification of the scheme shall state every amendment proposed to be made in the scheme and if any such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 of sub-section (2) of Section 36, the modification shall also contain such other particulars as may be found necessary.(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 form the date of publication of the modification, any person affected thereby may communicate in writing his objection to the Authority, the officer of the State Government or the local authority, as the case may be.(5)After receiving the objections under subOsection (4) above, the Authority, the Officer of the State Government or the local authority, as the case may be, 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 affect as if it were incorporated in the scheme from the date of its modification.(7)The Authority, the Officer of the State Government, or the local authority, as the case may be, shall thereafter submit the modified scheme to the State Government for sanction. The modified scheme shall be published after sanction in the manner as prescribed for the original scheme.
