Section 19(4) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(4)Any person may within a period of twenty-one days from the date of publication of the plan under sub-section (3) send to the Chief Executive Officer, his objections and suggestions, if any, in respect of such plan and the Chief Executive Officer shall submit, within a period of sixty days from the aforesaid date, the plan for sustainable management of the urban environment along with his recommendations to the Authority.
