Section 18(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)When any housing scheme has been framed, the Board shall prepare a notice to that effect specifying-(a)the boundaries of the area comprised in the scheme;(b)the dates, hours and place or places at which a map of the area particulars of the scheme, and details of the land proposed to be acquired may be seen; and(c)the date by which objections to the scheme may be made.
