(1)At any time before the expiration of-(a)the period of eighteen months from the publication of the declaration referred to in section 3, or(b)such other period not exceeding three years from the said publication as the [Central Government] [Substituted by the A.O. 1937, for 'L.G.'.] [***] [The words 'with the previous sanction of the G.G. in C.' rep, by the A.O. 1937, for 'L.G.'.] may, by notification in the Official Gazette direct in this behalf,the Collector shall cause public notice to be given at convenient places on or near the land, stating the effect of the said declaration and that claims to compensation for all interests in such land affected by anything done or ordered in pursuance of such declaration may be made to him:Provided that, where anything has been done in exercise of the powers conferred, in case of emergency by section 6, sub-section (3), the notice prescribed by this section shall be given as soon as may be thereafter.
