(2)Not less than sixty days before issuing a notification under sub-section (1). the State Government shall cause to be published in the Official Gazette, and in the prescribed manner in the village and at the headquarters of the tehsil and the district in which the highway is situated, a notification stating that it proposes to issue a notification in terms of sub-section (1) and specifying therein all the land situated between the highway boundary and the building line and between the building line and the control line proposed to be fixed under such notification togehter with a notice requiring all persons affected by such notification, who may wish to make any objections or suggestions or suggestions in writing to the Highway Authority or appear before such authority within one month of the Publication of the notification in the Official Gazette or within fifteen days from the date of the publication of the notification in the village, Whichever period expires later.
