Section 29(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)The notice shall -(i)highlight the salient features of the proposed infrastructure project, its parameters or structuring(ii)invite objections and suggestions from the public to the proposed infrastructure project and its parameters in respect of which objections should be filed with the Board within the period specified in the notice from the date of publication of the notification ; and(iii)mention the date, time and place of the proposed public hearing to consider such objections, suggestions or comments.
