Section 35(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)As soon as may be, after the approval of the Government is obtained under section 34, the Planning and Development Authority shall publish, by notification, and also in one or more local newspapers, of the preparation of the Development Plan, indicating therein the place or places where copies of the same may be inspected, and inviting objections in writing to the Development Plan within such period as may be specified in the notice:Provided that such period shall not be less than two months from the date of publication of the notification.
