Section 23(4) in The Gurugram Metropolitan Development Authority Act, 2017
(4)Any person, including a member of the Residents Advisory Council nominated under clause (g) of sub-section (2) of section 11, within a period of twenty-one days from the date of publication of the plan under sub-section (3) send to the Chief Executive Officer, his objections and suggestions, if any, in respect of such plan and the Chief Executive Officer shall submit, within a period of sixty days from the aforesaid date, the plan for sustainable management of the urban environment alongwith his recommendations to the Authority.
