Section 18 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
18. Preparation of Town Development Scheme.
(1)The Town and Country Development Authority shall publish a notice under sub-section (2) of Section 50 in Form XIII declaring the intention of making a town development scheme in the Gazette and by means of an advertisement in one or more local Hindi newspapers. Copies thereof shall also be available for inspection in the office of the Town and Country' Development Authority and Regional Offices of Town and Country Planning Department concerned.(2)Not later than two years from the date of publication of the declaration in the form of the notice referred to in sub-rule (1) the Town and Country Development Authority shall publish a public notice under sub-section (3) of Section 50 in Form XIV in the "Madhya Pradesh Rajpatra" and in one or more local Hindi newspapers to give due publicity intimating that the draft town development schemes has been prepared and is available for inspection in the office of the Town and Country Development Authority and regional office of Town and Country Planning Department concerned during office hours inviting objections and suggestions with respect to the said draft within a period of thirty days from the date of publication of such notice.(3)The Town and Country Development Authority shall publish a notice under sub-section (7) of Section 50 of the Act in Form XV in "Madhya Pradesh Rajpatra" and in one or more local Hindi newspapers to give due publicity intimating that the final town development scheme has been approved and copies thereof shall be available for inspection in the concerned office of the Town and Country Development Authority and Town and Country Planning Department during office hours. The date from which the said town development scheme shall come into operation shall be mentioned in the said notice.
