Section 23A(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)[The Director] [Substituted 'The State Government' by M.P. Act No. 14 of 2017, dated 20.4.2017.] shall publish the draft of modified plan together with a notice of the preparation of the draft modified plan and the place or places where the copies may he inspected, continuously for two days in such two daily newspapers which arc in the approved list of Government for advertisement purpose having circulation in the area to which if relates and a copy thereof shall be affixed in a conspicuous place in the office of the Collector, inviting objections and suggestions in writing from any person with respect thereto within fifteen days from the date of publication of such notice.After considering all the objections and suggestions as may be received within the period specified in the notice [and shall after giving reasonable opportunity to all persons affected thereby of being heard, the Director shall submit all the documents related to the proposed modification along with his opinion to the State Government and, the State Government may modify the plan as it deems appropriate.] [Substituted 'and shall, after giving reasonable opportunity to all persons affected thereby or being heard, the State Government shall confirm the modified plan as it deems appropriate' by M.P. Act No. 14 of 2017, dated 20.4.2017.]
