Section 22(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)As soon as may be, after a copy of the draft scheme for resettlement is received under Section 21, the Resettlement Commissioner after considering the recommendations of the Advisory Board and after making such enquiries as he thinks fit, shall publish the draft scheme in the Official Gazette and also in the manner provided by sub-section (2) of Section 10.
