Section 41(1) in Nagpur Improvement Trust Act, 1936
(1)During the thirty days next following the first day on which any notice is published under section 39 in respect of any improvement scheme, the Trust shall serve a notice on--(a)every person whose name appears in the municipal assessment list of land [authorised under section 133 of the City of Nagpur Corporation Act, 1948, as owner of] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] any building or land which it is proposed to acquire in executing the [scheme or] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] in regard to which it proposes to recover a betterment contribution, and(b)the occupier (who need not be named) of each premises entered in the municipal assessment list which the Trust proposes to acquire in executing the scheme.
