Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The National Capital Region Planning Board Act, 1985

(1)After every five years from the date of coming into operation of the finally prepared Regional Plan, the Board shall review such Regional Plan, in its entirely and may, after such review, substitute it by a fresh Regional Plan, or may make such modifications or alterations therein as may be found by it to be necessary.