Section 28 in Ajmer Development Authority Act, 2013
28. Review of Plan.
- Notwithstanding anytime contained in this Act, if the State Government or the Authority at any time within ten years from the date on which a Plan comes into operation under this Act is of the opinion that the revision of such Plan is necessary, the State Government may direct the Authority to revise, or the Authority may on its own motion undertake revision of, such Plan after carrying out if necessary fresh civic survey and preparing an existing and use map of the Ajmer Region and thereupon the foregoing provisions of this Chapter shall, so far as they can be made applicable, apply to the revision of such Plan as those provisions apply in relation to the preparation, publication and sanction of a Plan.CHAPTER- VI Control of Development and use of Land included in Plans
