(2)When a plan has been made under sub-section (1), the Board shall prepare a notice stating -(a)the fact that such plan has been made,(b)particulars of the land (shown in such plan) comprised within the proposed public park or through which the proposed public street will pass, or on which the park or the open space will be laid out,(c)the place at which the said plan and particulars may be seen at reasonable hours, and(d)the period (which shall be not less than thirty days) within which objections to the said plan may be submitted to the Board;and the Board shall thereupon -(i)cause the said notice to be published weekly for two consecutive weeks in the Official Gazette and in local newspapers, and in such other manner as the Board may direct, and(ii)forward a copy of the said notice to any person whose name appears in the municipal assessment-book as being primarily liable to pay the owner's share of the consolidated rate, or the rate on the annual value of holdings, as the case may be, in respect of any land included within the proposed public street or the proposed public park, and(iii)forward a copy of the said notice and of the plan to which it relates to the [Mayor, the Chairman of any Municipality of Howrah] [Words ',to the Chairman of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Chairman of the Howrah Municipality, to the Chairman of the Bally Municipality' by W.B. Act 15 of 1995.] and, if any area in the [(neighbourhood of the Howrah Municipal Corporation and of any Municipality of Howrah) is] [Words 'Howrah Municipality and of the Bally Municipality is' first substituted for the words 'Howrah Municipality is' by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'neighbourhood of the Howrah Municipality and of the Bally Municipality' by W.B. Act 15 of 1995.] included in such plan, to the Chairman of the local authority administering any portion of such area, and(iv)cause copies of the said notice and plan to be delivered to any applicant on payment of such fee as may be prescribed by rule made under section 149.
