Section 6(2) in The Bengal Aerial Ropeways Act, 1923
(2)A notice shall be published with the draft order stating that any objection or suggestion which any person may desire to make with respect to the proposed order, if submitted to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] within such period, not being less than two months from the date of such publication, as may be specified in the notice, will be received and considered.
