Section 4(2) in Karnataka Municipal Corporations Act, 1976
(2)No such notification shall be issued unless a draft thereof is,-(a)published in the official Gazette for the information of all persons likely to be affected thereby inviting objections and suggestions within [one month] [Substituted by Act 11 of 1979 w.e.f. 17.11.1978.] from the date of publication; and(b)referred to the corporation for expressing its views thereon within the period specified in clause (a).
