Section 6(2) in The United Provinces Aerial Ropeways Act, 1922
(2)A notice shall be published with the draft stating that any objection or suggestion which any person may desire to make with respect to the proposed order will, if submitted to the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] on or before a date to be specified in the notice, be received and considered.
