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State of Himachal Pradesh - Section

Section 9 in The Himachal Pradesh Town And Country Planning Rules, 1978

9. Manner of publication of draft development plan.

- A copy of the draft development plan, as prepared under section 18, shall be made available for public inspection during office hours at the offices of Director, Town and Country Planning Organisation, Himachal Pradesh Town & Country Development Authority and the local authorities concerned for inviting the public objections/ suggestions under sub-section (1) of section 19 The notice of the preparation of the draft development plan under section 18, and of making them available-for public inspection under sub-section (1) of section 19 shall be in Form VII and shall be published in the Rajpatra, Himachal Pradesh and in one or more newspapers, having circulation in the planning area.