12. Commissioners to cause a notification of the scheme to be, published.
- The Commissioners shall, within three months after their appointment, cause a notification, in the language of the district, to be situate any portion of the lands to be affected by the works proposed in such scheme and plans.Every such notification shall be in the form in Schedule A hereto annexed, and shall further be published by posting the same at the office of the Collector and of the Sub-Divisional Officer and in some conspicuous part of the village aforesaid, and at the Court of the Munsif within whose jurisdiction, and at the thana within the limits of which such village situate.
