Section 11(2) in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
(2)Before making any amendment in the plan under sub-section (1), the authority shall publish a notice in at least one newspaper having wide circulation in the development area, inviting objections and suggestions from any affected person in regard to the proposed amendment before such date as may be specified in the notice and shall consider all objections and suggestions that may be received.
