Section 10(1) in Assam Town and Country Planning Act, 1959
(1)On receiving the Plan and the Zoning Regulation from the Director, the State Government shall have them, as soon as may be, published in the Official Gazette, in some local newspaper and in the locality in the manner prescribed and deemed to be required for wide and sufficient publicity in the locality inviting public opinion and objection, if any, to be submitted within a period not more than two months.
