Section 5(5) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(5)Any person may, within thirty days from the date of publication of the notification under sub-section (4), send to the Director his objection and suggestion in writing, if any, in respect of such plans and the Director shall consider the same and forward them with his recommendations to the government within a period of sixty days from the aforesaid date.
