Section 17(3) in Hyderabad General Clauses Act, 1308F
(3)the authority having power to make the rules, and where the rules are to be made with the sanction, approval or concurrence of another authority, that another authority also, shall consider any objections and opinions which may be received by the authority having power to make the rules from any person with respect to the draft before the date fixed; but to person shall be allowed to make an objection to the effect that a certain objection of opinion has not been considered.
