Section 2(2) in The Bengal Vaccination (Amendment) Act, 1911
(2)Any inhabitant of any such town or area, who objects to such extension may, within a period of six weeks from such publication, send his objection in writing to a Secretary to the Government of Bengal and the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government shall consider all objections so sent.
