- Every declaration under sub- Section (1) of Section of shall be entered in a register to be maintained by the Sub-Deputy Collector and shall be given publication by affixing a copy thereof in the notice board in the office of the Sub-Deputy Collector together with a notice in Form II requiring all persons interested in the land to submit their objections, if any, in writing before the Sub-Deputy Collector within 30 days of the publication of the declaration. A copy of the notice together with a copy of the declaration shall be served on all persons recorded as landholders in respect of such lands and shall also be posted in the notice board in the following places :(a)office of the Deputy Commissioner ;(b)office of the mouzadar or Tahsildar, as the case may be, Anchalik Panchayat and the Gaon Panchayat within whose jurisdiction the land covered by the declaration is situated.
