Section 36(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)After the modification, if any, the Planning Authority or the Development Authority shall publish a public notice in the Official Gazette and in one or more local newspapers, of the preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] and the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] within a period of sixty days [from the date of publication of the public notice in the Official Gazette or from the date of publication of the public notice in the newspaper, whichever is later]. [inserted by Section 4(g)(iii), ibid.]
