Section 79(3) in Haryana Urban Development Authority Act, 1977
(3)Before making any amendments in the plan, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], or as the case may be, the State Government shall publish a notice in atleast one newspaper having circulation in the local development area inviting objections and suggestions that may be received by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government.
