In section 69 of the principal Act,—(a)in sub-section (3), the second proviso shall be omitted;(b)in sub-section (4), the following proviso shall be inserted, namely:—“Provided that no such order shall be made under this sub-section unless a written notice inviting objections from the person likely to be affected and general public, in such manner as may be prescribed by the State Government.”.
