Section 3(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Before making any recommendation for issue of any notification under subsection (1), the Metropolitan Commissioner shall cause to be published in the Official Gazette, and in at least two newspapers having circulation in the proposed market area, a public notice of his intention to recommend to the Authority to issue such notification in respect of the area and the commodities described in such notice and inviting objections or suggestions in writing in respect of the said intention, within forty days from the date of publication of the public notice in the Official Gazette. Any objections or suggestions which may be received by the Metropolitan Commissioner in time shall be taken into consideration by him, before making his recommendation to the Authority.
