Section 4 in The Bombay Land Improvement Schemes Rules, 1949
4. Manner of publication of scheme under section 9(2).
- On a scheme being sanctioned under sub-section (1) of section 9 of the Act, the Board shall publish it in the Official Gazette and in such local newspapers, if any, as it may decide and by affixing notices in Form No. II in English as well as in the regional language of the area to which the scheme relates on the notice boards in the offices of the Collector and of the Mamlatdar or Mahalkari concerned and at conspicuous places in the village or villages affected by the scheme.
