Section 7(1) in The Maharashtra Khar Lands Development Act, 1979
(1)Every scheme prepared under the last preceding section shall be published in the prescribed manner in the village, and at the headquarters of the taluka, in which the lands proposed to be included in the scheme are situated, requiring all persons affected or likely to be affected by the scheme who wish to make any objections to the scheme or part thereof to submit their objection in writing to or by appearing before, such Khar Lands Development Officers as may be specified in the scheme, within one month from the date of publication of the scheme in the village in which the lands are situated.
