Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in Jodhpur Development Authority Act, 2009

(3)The Master Development Plan may also define the various zones into which the Jodhpur Region shall be divided for the purpose of development and indicate the manner in which the development is to be carried out and the land in each zone is proposed to be used (whether by the carrying out therein development or otherwise) and the stages by which any such development shall be carried out and shall serve as a basic pattern of frame-work within which any such development shall be carried out and shall serve as a basis pattern of frame- work within which the Zonal Development Plan of the various zones may be prepared:Provided that the Authority may, if it so considers necessary in the public interest alter the area of any zone.