(1)During the thirty days next following the first day on which any notice is published under section 39 in respect of any improvement scheme, the Trust shall serve a notice on--(a)every person whose name appears in the municipal assessment list of land [authorised under section 133 of the City of Nagpur Corporation Act, 1948, as owner of] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] any building or land which it is proposed to acquire in executing the [scheme or] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] in regard to which it proposes to recover a betterment contribution, and(b)the occupier (who need not be named) of each premises entered in the municipal assessment list which the Trust proposes to acquire in executing the scheme.(2)Such notice shall--(a)state that the Trust proposes to acquire such land or to recover such betterment contribution for the purposes of carrying out an improvement scheme, and(b)require such person, if he dissents from such acquisition or from the recovery of such betterment contribution, to state his reason in writing within a period of sixty days from service of the notice.(3)Every such notice shall be signed by, or by the order of, the Chairman.
