Section 8(2) in Madhya Pradesh Investment Region Development and Management Act, 2013
(2)The Agency shall after deciding the objections, if any, made under sub-section (2) of section 7 above, approve the final Development scheme with such modifications as it may deem appropriate. The scheme so approved shall be published in the official Gazette and also in two newspapers having wide circulation in the area in which the scheme is to be implemented, in the manner prescribed.
