Section 19(1) in The Himachal Pradesh Town and Country Planning Act, 1977
(1)The Director shall forthwith publish the draft development plan prepared under section 18 in such manner as may be prescribed together with a notice of the preparation of the draft development plan and the place or places where the copies may be inspected, inviting objections and suggestions in writing from any person with respect thereto, within thirty days from the date of publication of such notice Such notice shall specify in regard to the draff development plan the following particulars, namely:-(i)the existing land use maps;(ii)a narrative report, supported by maps and charts, explaining the provisions of the draft development plan;(iii)the phasing of implementation of the draft development plan as suggested by the Director,(iv)the provisions for enforcing the draft development plan and stating the manner in which permission to development may be obtained;(v)an approximate estimate of the cost of land acquisition for public purposes and the cost of works involved in the implementation of the plan.
