Section 3(2) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(2)The State Government shall, before declaring any specified area to be fruit belt under sub-section (1), by notification in the Gazette, and in such other manner as may be prescribed, notify its intention so to do and invite objections and suggestions in regard to the proposed declaration.
