Section 17A(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)[ The Committee constituted under sub-section (1) shall hear the objections alter publication of the draft development plan under Section 18 and suggest modifications or alterations, if any, to the Director,] [[Substituted by M.P. Act No. 22 of 2005. Prior to substitution is was as under :'(2) The Committee constituted under sub-section (1), shall, -(a)consider and suggest modifications and alterations in the draft development plan prepared by the Director under Section 4;(b)hear the objections after publication of the draft development plan under Section 18 and suggest modifications or alterations if any, to the Director.]]
