Section 17(3) in The Delhi Restriction of Uses of Land Act, 1941
(3)All rules made under this section shall be subject to the condition of previous publication, which publication shall be made in the Official Gazette and in at least two newspapers printed in a language other than English; and the date to be specified under clause (3) of section 23 of the General Clauses Act, 1897 (10 of 1897) shall not be less than two months from the date on which the draft of the proposed rules was published.
