Section 194B(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Before publication of the notification under sub-section (1), the Chief Officer shall cause to be given a notice by advertisement in the Official Gazette and in' not less than two local news papers announcing his intention to issue such declaration, and inviting all persons who entertain any objection or who desire to make any suggestions to the said proposal to submit the same in writing, with the reasons therefor, to the Chief Officer within one month from the date of the publication of such notice in the Official Gazette. After expiry of the said period of one month, the Chief Officer shall consider the objections and suggestions within one month.
