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State of Punjab - Section
Section 73 in Punjab Regional and Town Planning and Development Act, 1995
73. [ [Omitted 'Section 73' by Punjab Act No. 30 of 2006, dated 27.10.2006.]
***]| 73. Public notice of preparation of Draft Comprehensive Master Plan.- (1) As soon as may be, after the Designated Planning Agency has received the consent of the Board under sub-section (2) of section 72 to the publication of the notice, the Designated Planning Agency shall publish by notification in the Official Gazette and in the prescribed manner, a public notice of the preparation of the Draft Comprehensive Master Plain, indicating therein the place or places where copies of the same may be inspected and inviting objections in writing from any person with respect to the draft Comprehensive Master Plan within such period as may be specified in the notice, such period not being earlier than sixty days from the publication of the notification in the Official Gazette.(2) After the expiry of the period specified in sub-section (1), the Designated Planning Agency shall afford a reasonable opportunity of being heard to any person including representatives of the State Government, Central Government or local authority, who has filed any objection and who has made a request for being so heard.(3) After considering all the objections and suggestions and after hearing the persons under sub-section (2), the Designated Planning Agency may, not later than such time, as may be prescribed, make such amendments in the draft Comprehensive Master Plan as it considers proper and thereafter shall submit the draft Comprehensive Master Plan with or without modifications to the Board for its recommendations to the State Government for approval. |