Section 93(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)After thirty days from the date of publication of the notice under sub- section (1) regarding preparation of the draft scheme if any person affected thereby communicates in writing any objection relating to such scheme, the Authority shall consider such objection and may at any time before submitting the draft scheme to the State Government as hereinafter provided, modify such scheme as it thinks fit.
