148. Publication of notifications under sections 1(3) and 147(1) in draft, for criticism. -
(1)Before finally publishing any notification under section 1, sub-section (3), or section 147, sub-section (1), the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] shall publish a draft of the same in the [Official Gazette] [Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.].(2)Any ratepayer 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] [Substituted by the Adaptation of Laws Order, 1950.] within six weeks from its publication, and the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] shall take such objection into consideration.Facilities for movement of the population.
