Section 272 in The Maharashtra Municipal Corporations Act, 1949
272. Procedure on completion of scheme. - (1) On the submission by the Commissioner of a draft improvement scheme, the Standing Committee shall take such scheme into its consideration and may approve the same with or without such alteration as it thinks fit.
(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.(3)During the thirty days next following the first day on which such notification is published, the Commissioner, shall serve a notice upon every person whose name appears in the Commissioners' Assessment Book as primarily liable for the payment of the property taxes leviable under this Act on any land or building or part of a building which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge.(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 he objects to such acquisition or levy, to state his reasons in writing within thirty days from the date of service of the notice.
