Section 76 in Haryana Urban Development Authority Act, 1977
76. Procedure to be followed in the preparation and approval of plan.
(1)Before preparing any plan finally and submitting it to the State Government for approval, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall prepare a plan in draft 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 regulations made in that behalf inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.(2)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall also give reasonable opportunity to every local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] within whose local limits the land touched by the plan is situated, to make any representation with respect to the plan.(3)After considering all objections, suggestions and representations that may have been received by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall finally prepare the plan and submit it to the State Government for its approval.(4)Subject to the foregoing provisions of this Section the State Government may direct the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to furnish, such information as the Government may require for the purpose of approving any plan submitted to it under this section.
