Section 32(1) in The Punjab Town Improvement Act, 1922
(1)In the locality comprised in a deferred street scheme the owner of any property affected by a street alignment duly prescribed by the trust may, at any time after the scheme has been sanctioned by the [State] [Substituted for the word 'Provincial' by the Adapatation of Laws Order, 1950.] Government, give the trust notice requiring it to acquire such property before the expiration of six months from the date of such notice, and the trust shall acquire such property accordingly.
