(2)After the publication of such notification in the [Official Gazette] [These words were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] it shall also be published by the Collector as soon as practicable in the language of the district at the Mamlatdar's Office of the taluka in which the work is situated and in every town and village which in the opinion of the Collector is likely to be affected by such notification.
