Section 10 in Assam Town and Country Planning Act, 1959
10. Publication of the Master Plan.
(1)On receiving the Plan and the Zoning Regulation from the Director, the State Government shall have them, as soon as may be, published in the Official Gazette, in some local newspaper and in the locality in the manner prescribed and deemed to be required for wide and sufficient publicity in the locality inviting public opinion and objection, if any, to be submitted within a period not more than two months.(2)After considering all objections, suggestions and representations that may have been received, and after getting the advice of the Council, the State Government shall have the plan finally prepared by the Director and adopt the same.
