Section 10(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(1)Before preparing any master plan under section 8 or 9 finally, the Authority shall prepare a draft plan and publish a notice in such form and manner as may be prescribed, inviting objections and suggestions by such date being not less than thirty (30) days from the date of the publication of the notice, as may be specified in the notice.
