Section 3(2) in The M.P. Regulation of Uses of Land Act, 1948
(2)Not less than three months before making a declaration under sub-section (1) the Collector shall cause to be published in the Gazette and in at least two locally read newspapers printed in the Court language of the district a notification stating that he proposes with the previous sanction of the State Government, to make such a declaration and specifying therein the boundaries of the land in respect of which the declaration is proposed to be made, and copies of every such notification or of the substance thereof shall be published by the Collector in such manner as he thinks fit at his office and at such other places in the area of which any part is included within the said boundaries.
