(1)The District Collector shall give wide publicity and shall send to the Mayor or Chairman, as the case may be, of each Corporation/Municipal Board/Town Committee and the Chief Executive Councilor of the Mahkuma Parishad in his jurisdiction an extract from the list prepared under Rule 240 supra showing the shops within the limits of the Corporation/Municipality/Town Committee or Mahkuma Parishad concerned. On receipt of the extract, the Mayor or Chairman of the Corporation/Municipal Board/Town Committee or Chief Executive Councilor of the Mahkuma Parishad shall forthwith cause a copy thereof to be displayed on the notice board of their respective offices inviting any person who desires to make objections to file written statement on the grounds of such objections within 15 days of the dates of the notice.
