Section 7 in The Jammu and Kashmir State Town Planning Act, 1963
7. Procedure to be followed in the preparation and approval of scheme.
(1)Before preparing any scheme finally and submitting it to the Government for approval, the Board shall prepare a plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be prescribed by rules made in this behalf 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 Board shall also give reasonable opportunity to every local authority within whose local limits any land touched by the plan is situated, to make any representation with respect to the plan.(3)After considering all objections, suggestions and representations that may have been received by the Board, the Board shall finally prepare the scheme and submit it to the Government for its approval.(4)Subject to the foregoing provisions of this section, the Government may direct the Board to furnish such information as the Government may require for the purpose of approving any scheme submitted to it under this section.
