(2)[Every declaration] [Substituted by Act 13 of 1967, Section 3, for " the declaration" (w.e.f. 12.4.1967).]shall be published in the Official Gazette, [and in two daily newspapers circulating in the locality in which the land is situate of which at least one shall be in the regional language, and the Collector shall cause public notice of the substance of such declaration to be given at convenient places in the said locality (the last of the dates of such publication and the giving of such public notice, being hereinafter referred to as the date of the publication of the declaration), and such declaration shall state] [Substituted by Act 68 of 1984, Section 6, for " and shall state" (w.e.f. 24.9.1984).] the district or other territorial division in which the land is situate, the purpose for which it is needed, its approximate area, and, where a plan shall have been made of the land, the place where such plan may be inspected.
