Section 22(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)After the approval of the State Government has been conveyed, the Chief Administrator may invite objections from the residents of the Faridabad Complex by, -(a)issuing a public notice defining the nature and rate of tax or fee to be imposed or the increase in the rate of tax or fee and affixing the notice at the Administration office and other conspicuous places easily accessible to the residents;(b)causing a public notice to be published in at least two well circulated newspapers.
