Section 9(3) in Kerala Town and Country Planning Act, 2016
(3)The draft of the Perspective Plan for the State shall be published in the website of the technical secretariat of the Board and the notice of the publication shall be notified in the Official Gazette in the prescribed manner and in at least two newspapers having wide circulation in the State, of which one must be in the regional language, specifying the place or places where a copy of the draft Perspective Plan for the State may be inspected, and also inviting objections and suggestions to be filed within a period of one hundred and eighty days from the date of publication of the notice in the Official Gazette. The Board shall also forward a copy of the draft Perspective Plan for the State to the District Planning Committees and the Metropolitan Planning Committees, if any, which in turn shall forward relevant extracts thereof to the Local Self Government Institutions within their jurisdiction for information.
