(1)Before issuing a notification under Section 94, the local authority shall,-(a)obtain the approval of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] regard to-(i)the suitability of the areas proposed to be reserved for residential purposes; and(ii)the restrictions, limitations and conditions if any proposed to be imposed under sub-section (3) of Section 94; and(b)publish in the prescribed manner for general information the situation and limits of the areas proposed to be reserved for residential purposes and the restrictions, limitations and conditions, if any, proposed to be imposed under sub-section (3), of Section 94 and consider all objections received by it within six weeks of such publication.
