Section 38 in The Punjab Town Improvement Act, 1922
38. Notice of proposed acquisition of land.
(1)During the thirty days next following the first day on which any notice is published under section 36 in respect of any scheme under this Act the trust shall serve a notice on -(i)every person whom the trust has reason to believe after due enquiry to be the owner of any immovable property which it is proposed to acquire in executing the scheme,(ii)the occupier (who need not be named) of such premises as the trust proposes to acquire in executing the scheme.(2)Such notice shall -(a)state that the trust proposes to acquire such property for the purposes of carrying out a scheme under this Act, and(b)require such person, if he objects to such acquisition, to state his reasons in writing within a period of sixty days from the service of the notice.(3)Every such notice shall be signed by, or by the order of, the chairman.
