Section 63 in Punjab Regional and Town Planning and Development Act, 1995
63. Procedure to be followed in preparing and approving Regional Plan.
(1)The designated planning agency shall, after the surveys have been carried out and necessary maps prepared, prepare or get prepared and publish a draft Regional Plan, by making copy thereof available for inspection and publish a notice in such form and manner as may be prescribed inviting objections and suggestions from any person with respect to the draft Regional Plan before such date as may be specified in the notice, such date not being earlier than [thirty days] [Substituted 'the months' by Punjab Act No. 30 of 2006, dated 27.10.2006.] from the date of first publication of the notice.(2)Any person may within such period as may be specified in the notice published under sub-section (1), send to the designated planning agency, his objections and suggestions, if any, in respect of such draft Regional Plan.[***] [Omitted '(3)' by Punjab Act No. 30 of 2006, dated 27.10.2006.](4)[The Designated Planning Agency shall, after allowing reasonable opportunity of being heard, to all the persons, who have filed objections or suggestions under subsection (2), finalise the draft regional plan and send it to the State Government for its consideration alongwith the objections, if any, received under sub-section (2), with its comments thereon.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(5)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(6)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(7)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(8)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(9)' by Punjab Act No. 30 of 2006, dated 27.10.2006.](10)[The State Government may approve the draft regional plan with modifications, if any, or approve it as such, in consultation with the Board.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
