(1) Whenever it appears to the[ appropriate Government] the land in any locality[ is needed or] is likely to be needed for any public purpose[ or for a company], a notification to that effect shall be published in the Official Gazette[ and in two daily newspapers circulating in that locality of which at least one shall be in the regional language], and the Collector shall cause public notice of the substance of such notification to be given at convenient places in the said locality[ (the last of the dates of such publication and the giving of such public notice, being hereinafter referred to as the date of the publication of the notification)].