Section 7(1) in The Jammu and Kashmir State Town Planning Act, 1963
(1)Before preparing any scheme finally and submitting it to the Government for approval, the Board shall prepare a plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be prescribed by rules made in this behalf inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.
