Section 32 in The Punjab Town Improvement Act, 1922
32. Acquisition of property affected by deferred scheme.
(1)In the locality comprised in a deferred street scheme the owner of any property affected by a street alignment duly prescribed by the trust may, at any time after the scheme has been sanctioned by the [State] [Substituted for the word 'Provincial' by the Adapatation of Laws Order, 1950.] Government, give the trust notice requiring it to acquire such property before the expiration of six months from the date of such notice, and the trust shall acquire such property accordingly.(2)In the locality comprised in a deferred street scheme, before proceeding to acquire any property affected by a street alignment duly prescribed by the trust other than property regarding which it has received a notice, under the preceding clause, the trust shall give six months' notice to the owner of its intention to acquire the property.
