Section 357(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Upon the approval of the draft improvement scheme by the Development Committee the Municipal Commissioner shall prepare a notice stating -(a)the fact that the scheme has been framed,(b)the boundaries of the area comprised in the scheme, and(c)the place at which particulars of the scheme, a map of the area comprised in the scheme and a statement of the land which it is proposed to acquire may be seen.
