Section 20(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)Before preparing any Plan finally and submitting it to the state Government fro approval, the, Authority shall prepare a plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be prescribed by rules made in this behalf inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.
