Section 9(3) in The Manoeuvres Field Firing and Artillery Practice Act, 1938
(3)Before any notification under sub-section (2) is issued, the State Government shall publish notice of its intention to issue such notification as early as possible in advance of the issue of the notification, and no such notification shall be issued until the expiry of two months from the date of the first publication of the notice in the local Official Gazette.
