Section 50 in Kerala Town and Country Planning Act, 2016
50. Review, revision, variation anil revocation of Plans prepared under the Act.
(1)Immediately after the expiry of ten years from the date of sanction of a Perspective Plan, Master Plan or Detailed Town Planning Scheme under this Act or at an earlier date with the concurrence of the Government, the State Town and Country Planning Commission, the District Planning Committee, Metropolitan Planning Committee Municipal Corporation, Municipal Council Town Panchayat or Village Panchayat as the case may be shall review, revise or get revised such Plan incorporating such modifications as may be considered necessary and get it sanctioned in accordance with the provisions of this Act:Provided that a Master Plan or a Detailed Town Planning Scheme shall be revealed by a subsequent Master Plan or Detailed Town Planning Scheme, as the case may be;(2)The authority concerned may, after such review, vary a Plan in part and get such varied Plan sanctioned in accordance with the provisions of this Act.(3)Notwithstanding anything contained in this Act, Government may, if if deems necessary, at any time, by notification in the Gazette, vary a Plan sanctioned under this Act:Provided that before issuing such notification, Government shall publish a draft of such notification in the prescribed manner and shall circulate copy thereof to the authority concerned and shall consider any objection or suggestion which may be received on such draft from such authority or any person interested in the Plan and may make such modification as the Government consider proper.
