Section 29(6) in Faridabad Complex (Regulation and Development) Act, 1971
(6)Any person within thirty days from the date of publication of the notification under sub-section (5) send to the Chief Administrator, his objections and suggestions in writing, if any, in respect of such plans and the Chief Administrator shall consider the same and forward them with his recommendations to the State Government within a period of sixty days from the aforesaid date.
