Section 70(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Before the publication of a notification under sub-section (1), the State Government, or as the case may be, the Authority shall cause to be published in the Official Gazette and also in at least two newspapers circulating in the Bombay Metropolitan Region, a notice announcing the intention of Government, or as the case may be, of the Authority to make a recommendation, 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 Government, or as the case may be, the Authority within one month from the date 'of the publication of the notice in the Official Gazette, and the Authority shall forward to Government along with its recommendation as aforesaid, the objections, if any, received by it. Where the Authority has published the proposal for inviting objections, it shall not be necessary for the State Government to publish the same proposal again for inviting the objections.
