Section 32(4) in Nagpur Improvement Trust Act, 1936
(4)The owner of any property included in a deferred street scheme may, at any time after the scheme has been sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government, give the Trust notice requiring it to institute proceedings for the acquisition of such property before the expiration of six months from the date of such notice and the Trust shall acquire such property accordingly.
