Section 10 in The Himachal Pradesh Town And Country Planning Rules, 1978
10. Manner of publication of approved development plan.
(1)Where the State Government approves the development plan with modifications, the notice to be published in the Rajpatra, Himachal Pradesh under sub-section (2) of section 20 shall be in Form VIII.(2)A public notice shall be published under sub-section (4) of section 20 in Form IX in the Rajpatra, Himachal Pradesh and in one or more newspapers having circulation in the planning area, to give it due publicity intimating that the development plan has been approved without any modifications under sub-section (1) of section 20 or with modifications under sub-section (3) of section 20, as the case may be, by the State Government and shall be available for inspection during office hours at the offices of Director, Town and Country Planning Organisation, the Town & Country Development Authority, if any and local authority concerned.
