Section 15(2) in The National Capital Region Planning Board Act, 1985
(2)Where it is proposed to substitute a fresh Regional Plan in place of the Regional Plan, which was previously finally prepared or where it is proposed to make any modifications or alterations in the finally prepared Regional Plan, 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 where the Regional Plan, referred to in sections 12 and 13 or as if they were the modifications or alterations in the Regional Plan made under section 14.
