(4)The authorised Canal-officer shall publish the draft scheme [*] [The words 'in the Official Gazette and shall also simultaneously publish it' were deleted, by Gujarat 6 of 1984, section 3(2)(i).] in the prescribed manner in every village, through which the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] is proposed to be taken alongwith a notice calling upon all holders of land and other persons affected by the scheme to submit to him in writing their suggestions or objections, if any, within a period of thirty days from the date of the publication of the draft scheme [] [The words 'in the Official Gazette' were deleted, by Gujarat 6 of 1984, sections 3(2) (ii).].
