Section 2(2) in The Bombay Smoke-Nuisances Act, 1912
(2)Any inhabitant of an area to which it is proposed to extend this Act may, if be objects to such extension, submit his objection in writing to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] within a period of three months from the publication of the said notification in the [Official Gazette] [This word 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].
