Section 18(2) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(2)Not later than two years from the date of publication of the declaration in the form of the notice referred to in sub-rule (1) the Town and Country Development Authority shall publish a public notice under sub-section (3) of Section 50 in Form XIV in the "Madhya Pradesh Rajpatra" and in one or more local Hindi newspapers to give due publicity intimating that the draft town development schemes has been prepared and is available for inspection in the office of the Town and Country Development Authority and regional office of Town and Country Planning Department concerned during office hours inviting objections and suggestions with respect to the said draft within a period of thirty days from the date of publication of such notice.
