Section 21(2) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
(2)Where it is proposed to substitute the Plan with a fresh Plan or where it is proposed to carry out any modification or alteration, such fresh Plan or, as the case may be, modifications or alterations, shall be published and dealt with in the same manner as if it were the Plan referred to in section 18 and 19 or as if they were the modifications or alterations in the plan made under section 20.
