Section 4(4) in Madhya Pradesh Investment Region Development and Management Act, 2013
(4)The draft scheme area, as approved by the State Government under sub-section (3) hereinabove, within a period of 30 clays of such approval, shall be published by the Agency in the official Gazette and also in such manner as may be prescribed, inviting objections from the owners of the land and such other persons as may be interested, in a manner as prescribed.
