Section 18(3) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(3)The Town and Country Development Authority shall publish a notice under sub-section (7) of Section 50 of the Act in Form XV in "Madhya Pradesh Rajpatra" and in one or more local Hindi newspapers to give due publicity intimating that the final town development scheme has been approved and copies thereof shall be available for inspection in the concerned office of the Town and Country Development Authority and Town and Country Planning Department during office hours. The date from which the said town development scheme shall come into operation shall be mentioned in the said notice.
