[* * * * * * * * *] [[Section 157 omitted by W.B. Act 15 of 1995, which was as under :-'157. Publication of notifications under sections 1(3) an 156(1) in draft, for criticism. - (1) Before finally publishing any notification under sub-section (3) of section 1, or sub-section (1) of section 156, the State Government shall publish a draft of the same in the Official Gazette.(2)Any rate-payer or inhabitant of the area affected by such draft may, if he objects to the draft, submit his objection in writing to the State Government within six weeks from its publication, and the State Government shall take such objection into consideration.'.]]Telegraph and Railways Acts.
