Section 8(3) in The East Punjab Damaged Areas Act, 1949
(3)A record prepared under sub-section (1) shall on its completion, be open to inspection by the public in such manner as may be prescribed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1959.] Government and the District Magistrate shall cause public notice of the date of its completion to be given at convenient places in the urban area in which the damaged area to which it relates is situate.
