Section 21 in Bihar Regional Development Authority Act, 1974
21. Procedure to be followed in preparing and approving the plan.
(1)Before preparing any plan finally and submitting it to the State Government to approval the Authority shall prepare a draft Plan 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, not being earlier than four months from the publication of the notice.(2)The authority shall after giving adequate opportunity to the concerned persons of being heard and after considering the suggestions, objections and representations, If any, modify the draft plan, if necessary, and submit it to the State Government for approval.
