Section 3(2) in Uttar Pradesh Roadside Land Control Act, 1945
(2)Not less than three months before making a declaration under, Sub-section(1), the State Government shall cause to be published in the official Gazette arid in at least two newspapers printed in a language other than English, notification stating that they propose of making such a declaration and specifying therein the boundaries of the land in respect which the declaration is proposed to be made, and copies of every such notification or of the substance thereof shall be published by the. Collector in such manner as he thinks fit at his office and at such other places as he considers necessary within the said boundaries.
