Section 31(1) in Puducherry Town and Country Planning Act, 1969
(1)As soon as may be, after the Planning Authority has received the consent of the Government to the publication of the public notice, the Planning Authority shall publish a public notice in the Official Gazette and in a local newspaper, of the preparation of the Development Plan and place or places where copies of the same may be inspected, invite objections in writing from any person with respect to the Development Plan within such period as may be specified in the notice;Provided that such period shall not be less than two months from the date the notice is published in the Official Gazette.
