Section 272(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)Upon the approval of an improvement scheme by the Standing Committee, the Commissioner shall forthwith draw-up a notification stating the fact of a scheme having been made, the limits of the area comprised therein, and naming a place where particulars of the scheme, a map of the same and a statement of the land which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge may be seen at all reasonable hours, and shall,-(a)communicate a copy of such notification, particulars, map and statement to the Corporation;(b)publish the notification in the manner prescribed for the publication of a notification under section 270.
