Section 19(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)Not less than forty five days before issuing a notification under sub-section (1), the State 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 stating that it proposes to issue a notification in terms of sub-section (1), together with a notice requiring all persons affected by such notification, who wish to make any objections to the issuing of such a notification, to submit their objections in writing to the State Government or to appear before any officer duly authorised in that behalf to hear objections on notification in the Official Gazette or within 15 days from the date of the publication of the notification in the controlled area, whichever period expires later.
