Section 63(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The designated planning agency shall, after the surveys have been carried out and necessary maps prepared, prepare or get prepared and publish a draft Regional Plan, by making copy thereof available for inspection and publish a notice in such form and manner as may be prescribed inviting objections and suggestions from any person with respect to the draft Regional Plan before such date as may be specified in the notice, such date not being earlier than [thirty days] [Substituted 'the months' by Punjab Act No. 30 of 2006, dated 27.10.2006.] from the date of first publication of the notice.
