Section 20 in Assam Town and Country Planning Act, 1959
20. Power to revoke the Development Scheme.
(1)Notwithstanding anything contained in section 19, a scheme may at any time be modified or revoked by a subsequent scheme made, published and sanctioned in accordance with this Act.(2)The State Government, at its own initiative or on the application in the Official Gazette revoke a scheme, if it is satisfied that under the special circumstances of the case the scheme shall be so revoked :Provided that where revocation or modification is ordered by Government after people partially or wholly implemented a scheme, compensation should be paid for the necessary alterations in the manner prescribed.
