(2)Any inhabitant of a cantonment or local area in respect of which a notification has been published under sub-section (1) may within six weeks from the date of the notification, submit in writing to the [Central Government] [Substituted by the A.O. 1937, for "L.G."] through the Official Commanding-in-Chief, the Command, an objection to the notification, and the [Central Government] [Substituted by the A.O. 1937, for "L.G."] shall take such objection into consideration.
