Section 36(2) in Goa Waste Management Corporation Act, 2016
(2)Before the publication of a notification under sub-section (1) the Government shall cause to be published in the Official Gazette and also in at least one newspaper published in language other than English and circulating in the area to be specified in the notification, and inviting from all persons who have any objections to the said proposal, to submit the same in writing with reasons thereof to the Government within one month from the date of publication of the proclamation in the Official Gazette.
