Section 4(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by notification in the Official Gazette, and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.
