Section 14(1) in Assam State Capital Region Development Authority Act, 2017
(1)immediately after the Regional Plan has been finally prepared, the Authority shall publish in such a manner as may be prescribed, a nonce, stating that the Regional Plan has been finally prepared by it and naming the places where a copy of the Regional Plan may be inspected at all reasonable hours and upon the date of first publications of the aforesaid notice, the Regional Plan shall come into operation.
