(1)The State Government may, by notification published in the Official Gazette and in such other manner as the State Government may determine, declare its intention to extend this Act to any specified area in any part of the State of Gujarat:Provided that if a military Cantonment is situated within any area to which it is proposed to extend this Act, no notification shall be published under this sub-section in respect of such area without the previous sanction of the Central Government.(2)Any inhabitant of an area to which it is proposed to extend this Act may, if he objects to such extension, submit his objection in writing to the State Government within a period of three months from the publication of the said notification in the Official Gazette.(3)At any time after the expiration of the said period, and after considering the objections, if any, submitted under sub-section (2), the State Government may, by notification in the Official Gazette, extend this Act to the said area.
