Section 18(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(2)Not less than forty five days before issuing a notification under subsection (1), the Government shall cause to be published in the official Gazette, in the controlled area, and in the village and at the headquarters of the Tehsil in which the controlled area is situated, a notification to the effect that those who wish to make any objection to the issue of such a notification under sub-section (1), may submit their objections in writing to the Government or appear before any officer duly authorized in that behalf, to hear objections on behalf of the Government, 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 controlled area, whichever period expires later.
