Section 10A(3) in The U.P. (Regulation Of Building Operations) Directions, 1960
(3)On receipt of the orders of the State Government, the Controlling Authority or the agency, as the case may be, shall prepare the draft Master Plan and thereafter publish notice in at least one newspaper having circulation in that area, indicating the place or places where copies of the plan may be inspected and inviting objections in writing from the public with respect to the Master Plan within a period of not less than thirty days from the date the notice is published in the newspaper.
