Section 3(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Before the publication of a notification under [sub-section (2)] [These words were substituted by Maharashtra 41 of 1994, Section 109(c).], the State Government shall cause to be published in the Official Gazette, and also in at least one newspaper circulating in the area to be specified in the notification, a proclamation announcing the intention of Government to issue such notification, and inviting all persons who entertain any objection to the said proposal to submit the same in writing with the reasons therefor, to the Collector of the District within [not less than thirty days] [These words were substituted for the words 'two months' by Maharashtra 8 of 2002, Section (w.e.f. 16-10-2001).] from the date of the publication of the proclamation in the Official Gazette.Copies of the proclamation in Marathi shall also be posted in conspicuous places in the area proposed to be declared as a municipal area.
