(5)When the development or improvement of the area adjoining the highway has been completed or, in the opinion of the Board, has reached a stage sufficiently advance to enable the resulting betterment to be determined, the Board shall notify in the official gazette the date on which the execution of the scheme has been completed or shall be deemed tom have been completed, and shall also cause further publicity to such notification in the manner prescribed under sub-section (4) of Section 11.
