Section 272(4) in The Bombay Provincial Municipal Corporations Act, 1949
(4)Such notice shall,-(a)state that the Commissioner on behalf of the Corporation proposes to acquire such land or building or part of a building or to levy a betterment charge in respect thereof for the purpose of or in connection with an improvement scheme, and(b)require the person so served if the objects to such acquisition or levy, to state his reasons in writing within thirty days from the date of service of the notice.
