Section 12 in The National Capital Region Planning Board Act, 1985
12. Procedure to be followed for the preparation of Regional Plan.
(1)Before preparing any Regional Plan finally, the Board shall prepare, with the assistance of the Committee, a Regional Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and in such 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.(2)The Board shall also give reasonable opportunities to every local authority, within whose local limits any land touched by the Regional Plan is situate, to make any rep representation with respect to the draft Regional Plan.
