Section 36 in The Punjab Town Improvement Act, 1922
36. Preparation, publication and transmission of notice as to improvement schemes, and supply of documents to applicants.
(1)When a scheme under this Act has been framed, the trust shall prepare a notice stating -(i)the fact that the scheme has been framed,(ii)the boundaries of the locality comprised in the scheme, and(iii)the place at which details of the scheme including a statement of the land proposed to be acquired and a general map of the locality comprised in the scheme may be inspected at reasonable hours.(2)The trust shall -(a)notwithstanding anything contained in section 78 cause the said notice to be published weekly for three consecutive weeks in the Official Gazette and in a newspaper or newspapers with a statement of the period within which objections will be received, and(b)send a copy of the notice to the president of the municipal committee, and to the medical officer of health.(3)The chairman shall cause copies of all documents referred to in clause (iii) of sub-section (1) to be delivered to any applicant on payment of such fees as may be prescribed by rule under section 74.
