Section 36(1) in The Punjab Town Improvement Act, 1922
(1)When a scheme under this Act has been framed, the trust shall prepare a notice stating -(i)the fact that the scheme has been framed,(ii)the boundaries of the locality comprised in the scheme, and(iii)the place at which details of the scheme including a statement of the land proposed to be acquired and a general map of the locality comprised in the scheme may be inspected at reasonable hours.
