(3)On the issue of a notification under sub-section (2), the [ Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] shall publish at the headquarters of each taluk, in which any portion of the land comprised in such notification is situate and in every town and village in the neighbourhood of such land, a notice,-(a)specifying the corrections proposed by the notification under sub-section (2); and(b)stating that any objections which may be made in person or in writing to the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.], within a period of thirty days from the date of publication of the notice will be considered by him.
