Section 56(9) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(9)Immediately after the final Scheme has been drawn up in the manner provided in Section 112, the Arbitrator shall -(a)publish a notice in Form XIX in the Official Gazette of the Government of Punjab and in two newspapers, one of which shall be of the Official Language of the State, widely in circulation in the area of the Scheme about the preparation by him of the final Scheme, announcing, that the Scheme shall be open for inspection by the public during office hours at his office; and(b)Communicate, forthwith the decision taken by him under sub- section (3) of Section 102 in respect of each plot to the owners of persons interested by issuing relevant extract from such Scheme in Form XX.Explanation. - For the purposes of sub-rules (9), the expression "plot" shall mean a portion of land in one ownership and numbered and shown as one plot in the Scheme.
