Section 30 in Hyderabad Metropolitan Development Authority Act, 2008
30. Publication of area development plan/development scheme and approval.
(1)As soon as may be after a draft area development plan has been prepared under section 12 or a development scheme has been formulated in accordance with section 28 above, the Metropolitan Development Authority shall publish in atleast two popular local newspapers a notice of the said scheme and its implementation and the place where copies of the same may be inspected, inviting objections and suggestions in writing from public to be filed within thirty days from the date of such publication.(2)After the expiry of above time/period, the Metropolitan Development Authority shall consider all objections and suggestions and after making modifications as are considered necessary submit to the Metropolitan Development Authority for approval and enforcement.
