Section 25(4) in Ajmer Development Authority Act, 2013
(4)Before making any modification to the Plan, the Authority, Municipal Corporation, Ajmer, Municipal Council Kishangarh and Municipal Board Pushkar or any other body or Committee, as the case may be, shall publish a notice, in such form and manner as may be determined by regulation inviting objections before such date as may be specified in the notice and shall consider all objections and suggestions that may be received by the Authority, Municipal Corporation, Ajmer, Municipal Council Kishangarh and Municipal Board Pushkar or any other body or Committee, as the case may be.
