Section 22 in Guwahati Metropolitan Development Authority Act, 1985
22. Modification to the Master Plan and the Zoning Regulations.
(1)The Authority may make any modifications to the Master Plan and Zoning Regulations as it thinks fit, being modifications which, in its opinion, do not effect important alternations in the character of the plan and which do not relate to the extent of land uses or the standards of populations density.(2)The State Government may make any modifications to the Master plan and Zoning Regulation whether such modifications are 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 State Government shall publish a notice to 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 State Government.(4)Every modification made under the provisions of this section shall be published in such manner as the Authority or the State Government, as the case may be, may specify and the modifications shall come into operations either on the date of the publication or on such other date as the Authority or the State Government may fix.(5)When the Authority makes any modifications to the Plan under sub-section (1), it shall report to the State Government the full particulars of such modifications within thirty days of the date on which such modifications come into operations.(6)If any question arises whether the modifications proposed to be made by the Authority are modifications which effect important alternations in the character of the plan or whether they relate to extent of land-uses or the standards of population density, it shall be referred to the State Government whose decision thereon shall be final.
