Section 26(3) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(3)Before issuing any public notice under sub-rule (I), the Gram Panchayat shall publish a list of such places proposed for washing clothes provided under sub-rule (2) in such manner which in its opinion sufficient for information of all those persons likely to be affected thereby and with it a notice shall also be published in which the date shall also be specified on or before which the said list shall be considered and before giving final decision of said places, any objection or suggestion given in writing by any person before the date so specified will be considered.
