Section 15(4) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(4)Any person may within a period of thirty days from the date of publication of the plan under sub-section (3), send his objections or suggestions in writing, if any, in respect of such plan to the Chief Executive Officer and he shall submit, within a period of sixty days from the aforesaid date, the infrastructure development plan along with his recommendations to the Authority.
