Section 13 in Assam State Capital Region Development Authority Act, 2017
13. Procedure to be followed for the preparation of the Regional Plan.
(1)Before preparing any Regional Plan, finally, the Authority shall prepare with the assistance of the Committee, a Regional Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and in such manner as may be prescribed Inviting objections and suggestions from any person with respect to the draft Regional Plan before such date as may be specified m the notice.(2)The Authority shall also give reasonable opportunities to every local authority within whose local limits any land touched by the Regional Plan is situate to make any representation with respect to the draft Regional Plan.(3)After considering all objections, suggestions and representations that may have been received by the Authority, the Authority shall finally prepare the Regional Plan.Provided that the Authority may examine any Draft Plan of the Schedule land already prepared and may adopt this Draft Plan with such modification/correction as Authority may consider necessary as per regulation framed for such adoption.
