Section 12(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(2)Not less than sixty days before issuing a notification under subsection (1), the State Government shall cause to be published in the Official Gamete, and in the prescribed manner in the village and at the headquarters of the tehsil and the district in which the highway is situated, a notification which shall state the following-(a)intention to issue notification under sub-section (1);(b)the details of all the land situated between the highway boundary & the building line and between the building line and the control line and the control line proposed to be fixed;(c)invitation of objection or suggestion in writing to Highway Authority appeared in person before such authority in respect of such of notification within a period of 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 village, whichever period expires later.
