The Motor Vehicles Act, 1988
102.
Cancellation or modification of scheme.
- The
State Government may, at any time, if it considers necessary, in the
public interest so to do, modify any approved scheme after giving--
- the State
transport undertaking; and
- any
other person who, in the opinion of the State
Government, is likely to be affected
by the proposed modification, an opportunity of
being heard in respect of the proposed modification.
- The
State Government shall publish any modification proposed under sub-section
(1) in the Official Gazette and in one of
the newspapers in the regional languages circulating in the area in which
it is proposed to be covered by such modification, together with the
date, not being less than thirty days from such
publication in the Official Gazette, and the time and place at which
any representation received in this behalf will be heard by the State
Government.
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