(5)Every addition and alteration made under this section shall be published, in such manner as to Collector may deem fit, after the expiration of one month-(i)from the time when the addition or alteration was made, or(ii)if any appeal has been preferred under sub-section (2), from the decision of the appeal;and the addition or alteration shall take effect from the date of such publication; and proceedings may thereupon be taken under this Act, in respect of such addition or alteration, as if a new order embodying it had been made under Section 36.]
