Section 92(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Not later than thirty days from the date of declaration of intention to make a scheme (hereinafter referred to as the declaration), the Authority shall publish the declaration in the Official Gazette and in such other manner as may be prescribed and despatch a copy thereof together with a copy of the plan showing the area to be included in the scheme to the State Government and the Board and also to the local authority in whose jurisdiction the land under the proposed scheme falls.
