Section 18 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
18.
(1)Before finalising the Plan, the Parishad shall prepare with the assistance of the Planning and Development Committee a Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and in such manner as may be prescribed inviting objections and suggestions from any person with respect to the draft Plan before such date as may be specified in the notice.(2)The Parishad shall also give reasonable opportunities to every Local Authority/ Department, within whose local limits any land affected in any manner by the Plan is situated, to make any representation with respect to the draft Plan.(3)After considering all objections, suggestions and representations that have been received by the Parishad, the Parishad shall finally prepare the Plan.
