- [(1) Before the issue of a notification] [Substituted by U.P. Act No. 1 of 1955.] [referred to in Section 3] [Substituted by U.P. Act No. 26 of 1995.], the [Governor] [Substituted by U.P. Act No. 12 of 1994.] shall publish in the Official Gazette [and in a paper approved by it for purposes of publication of public notices, published in the district or, if there is no such paper in the district, in the division in which the local area covered by the notification is situate] [Inserted by U.P. Act No. 26 of 1964.] and cause to be affixed at the office of the District Magistrate and at one or more conspicuous places within or adjacent to the local area concerned a draft in Hindi or the proposed notification along with a notice stating that the draft will be taken into consideration on the expiry of the period as may be stated in the notice.(2)The [Governor] [Substituted by U.P. Act No. 12 of 1994.] shall, before issuing the notification consider any objection or suggestion in writing which it receives from any person, in respect of the draft [within the period stated] [Substituted by U.P. Act No. 1 of 1955.].
