(4)After a draft scheme has been approved by the Municipality, the Chief Officer shall public a notice in the official Gazette stating, -(a)The fact that the scheme has been framed;(b)The boundaries of the area comprised in the scheme; and(c)A place at which details of the scheme including a statement of the land proposed to be acquired and map of the area comprised in the scheme, may be inspected at reasonable hours, and inviting objections, or suggestions, if any, to the draft scheme, which may be submitted within such period, not being less than thirty days from the date of publication of the noticed, as may be specified in the notice.
