Section 33(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)The draft Comprehensive Master Plan, shall, in addition to its publication in the Office Gazette of the Government of Punjab, in both map and written test forms be also displayed at a conspicuous place in the offices of,-(i)the Board ;(ii)the Designated Planning Agency ;(iii)the Deputy Commissioner(s) of the District(s) in which the local planning area wholly or partly falls; and(iv)the local authority or local authorities in whose jurisdiction the local planning aea wholly or partly falls.
