Section 17(4) in The Gurugram Metropolitan Development Authority Act, 2017
(4)Any person, including a member of the Residents Advisory Council nominated under clause (g) of sub-section (2) of section11, may within a period of thirty days from the date of publication of the plan under sub-section (3), send his objections or suggestions in writing, if any, in respect of such plan to the Chief Executive Officer and he shall submit, within a period of sixty days from the aforesaid date, the infrastructure development plan alongwith his recommendations to the Authority.
