Section 335(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)After an improvement scheme is sanctioned by the Government , the Commissioner shall prepare a notice stating-(a)the fact that the scheme has been sanctioned ;(b)the boundaries of the area comprised in the scheme ; and(c)the place at which particulars of the scheme, a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire may be seen.
