Section 11 in U.P. Urban Planning and Development Act, 1973
11. Procedure to be followed in the preparation and approval Plan.
(1)Before preparing any plan finally and submitting it to the 'State Government for approval, the Authority shall prepare a plan in and publish it by making a copy thereof available for inspection publishing a notice in such form and manner as may be prescribed by regulations made in that behalf inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.(2)The Authority shall also give reasonable opportunity to every local authority within whose local limits an land touched by the plan is situated, to make any representation with respect to the plan.(3)after considering all objections, suggestions and representations", that may have been received by the Authority, the Authority shall finally prepare the plan and submit it to the State Government for its approval.(4)Subject to the foregoing provisions of this section, the State Government may direct the Authority to furnish such information as that Government may require for the purpose of approving any plan' submitted to It under this section.
