Section 25(2) in Kerala Town and Country Planning Act, 2016
(2)The Metropolitan Planning Committee shall, not later than two years from the date of decision taken to prepare a Perspective Plan in the Official Gazette as per sub-section (1), prepare or get prepared and publish draft Perspective Plan for the Metropolitan Area in the website and the notice of publication shall be notified in the Official Gazette and in at least two newspapers having wide circulation in the metropolitan area, of which one must be in the regional language, specifying the place or places where a copy of the draft Perspective Plan for the Metropolitan Area may be inspected, and also inviting objections and suggestions to be filed within a period of sixty days from the date of publication of notice in the Official Gazette. The Metropolitan Planning Committee shall forward a copy of the draft Perspective Plan for the Metropolitan Area or relevant extracts thereof to the Local Self Government Institutions within their jurisdiction. The Metropolitan Planning Committee shall forward a copy of the draft Perspective Plan for the Metropolitan Area to the District Planning Committee concerned and the District Planning Committee, as far as possible, within a period of sixty days from the date of receipt of the said plan shall submit their suggestions, if any, to the Government.
