Section 3(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)Before issuing any notification under sub-section (1), for declaring any area to be the control area, the State Government shall publish or cause to be published in the Official Gazette and in at least two newspapers having circulation in the proposed control area, a public notice of its intention to issue such notification in respect of an area described in such notice; and inviting objections or suggestions, in writing within a period of not less than thirty days from the date of publication of such public notice in the Official Gazette. Any objections or suggestions which may be received in time shall be taken into consideration by the State Government.
