Section 10 in The Jammu and Kashmir Development Act, 1970
10. Procedure to be followed in the preparation and approval of Plans.
(1)Before preparing any plan finally and submitting it to the Government for approval, the Authority 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 Authority 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 Authority, the authority shall finally prepare the plan and submit it to the Government for its approval.(4)Provisions may be made by rules in this behalf with respect to the form and content of a plan and with respect to the procedure to be followed and any other matter in connection with the preparation, submission and approval and of such plan.(5)Subject to the foregoing provisions of this section, the Government may direct the Authority to furnish such information as the Government may require for the purposes of approving any plan submitted to it under this section.
