Section 56(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)Before defining, demarcating and deciding the areas allotted to or reserved for public purposes or purposes of the Authority and reconstituting plots under the scheme in terms of the provisions of sub-section (3) of Section 102 and before deciding the person or persons to whom reconstituted plot is to be allotted and such plot is to be allotted to persons having ownership in the command and deciding the shares of such persons, the Arbitrator shall publish a notice in the Official Gazette of the Government of Punjab and in two newspapers one of which shall be of the Official language of the State widely in circulation in the area of the schemes stating therein the time as provided in Section 128 within which the owner of any property or any person, whose rights are injuriously affected by making of the Scheme, shall be entitled under section 128 to make a claim for compensation before him and such notice shall also be displayed at some conspicuous place in the offices of the Authority, local authority and the Deputy Commissioner in whose jurisdiction the area of the Scheme wholly or partly falls.
