Section 33 in Punjab Regional and Town Planning and Development (General) Rules, 1995
33. Public Notice of draft Comprehensive Master Plan.
(1)The draft Comprehensive Master Plan, shall, in addition to its publication in the Office Gazette of the Government of Punjab, in both map and written test forms be also displayed at a conspicuous place in the offices of,-(i)the Board ;(ii)the Designated Planning Agency ;(iii)the Deputy Commissioner(s) of the District(s) in which the local planning area wholly or partly falls; and(iv)the local authority or local authorities in whose jurisdiction the local planning aea wholly or partly falls.(2)A public notice stating the fact that the draft Comprehensive Master Plan of a local Planning area or a part thereof, as the case may be, has been approved by the Board and setting forth clearly the boundaries of such local planning area shall also be published in at least two newspapers in circulation in the local area, one of which shall be of the official language of the state. (Sections 73(1) and 180(2) (zc).)
