(2)On the issue of a notification under sub-section (1), the Divisional Forest Officer shall publish in the Gazette and in such other manner as may be prescribed by rules made in that behalf, a notice-(a)specifying the corrections proposed by the notification under sub-section (1); and(b)stating that any objections which may be made in writing to the Divisional Forest Officer within a period of thirty days from the date of publication of the notice will be considered by him.
