Section 11(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)When the draft scheme has been prepared to the satisfaction of the [State Government] [Substituted by A.O.1950.] a notice, giving such particulars as are required by rule in this behalf and stating at what place and times the scheme will be open to inspection, shall be published by affixing a copy of the notice in a prominent place in each village of which the land is, in the opinion of the Collector, likely to be affected by the scheme carried out.
