Section 29 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
29. Notice of proposed acquisition or levy of betterment fee. - Within six weeks from the date on which any notice is first published under section 28 in respect of any housing or improvement scheme t he Board shall serve a notice in such form, on such persons or classes of persons and in such manner as may be prescribed, stating that the Board proposes to acquire any specified land or building for the execution of the scheme or proposes to levy betterment fee.
