Section 162(1) in Rajasthan Municipalities Act, 2009
(1)At any time after a Plan has come into operation according to provisions of Section 161, the Municipality may, with the prior approval of the State Government, make any modification to the Plan as it thinks fit, the modifications, which in its opinion, do not affect material alterations in the character of the Plan and which do not relate to the extent of land uses or the standards of population density.
