Section 20(1) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(1)The Town and Country Development Authority shall publish a notice under sub-section (1) of Section 60 of the Act in Form XVI in "Madhya Pradesh Rajpatra" and in one more local Hindi newspapers to give it due publicity declaring that the town development scheme has been completed and the authority intends to levy development charges at the rate of Rs........in the area covered by the scheme and invites objection, if any, from the owner of the land liable to pay development charges within a period of not less than thirty days from the date of publication of such notice. Copies of the notice shall also be affixed in the concerned offices of the Town and Country Development Authority and Town and Country Planning Department.
