Section 9 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
9. Publications of development plans for inviting objections. [Sections 5(4) and 6].
- A copy of the development plan as notified by the Government under sub-section (4) of Section 5 shall sent by the Director to every local authority within whose limits any land included in the controlled areas is situated so as to enable it to [make any representation within a period of three months it may like] [Substituted for the words 'make nay representaion it may like' vide Haryana Government Notification No. 19996.] to make with respect to the plan.
