Section 15(2) in Assam State Capital Region Development Authority Act, 2017
(2)Before making any modifications in the finally prepared Regional Plan, the Authority shall publish a notice, in such form and in such manner as may e prescribed, indicating there in the modifications which are proposed to be made in the finally prepared Regional Plan, and inviting objections and suggestions from any persons with respect to the proposed modifications before such date as may be specified In the notice and shall consider all objections and suggestions that may be received by it on or before the date so specified.
