Section 40(2) in The Punjab Town Improvement Act, 1922
(2)Every application submitted under sub-section (1) shall be accompanied by-(i)complete plans and details of the scheme and an estimate of the cost of executing it;(ii)a statement of the reasons for modifications (if any) made in the scheme as originally framed;(iii)a statement of objections (if any) received under section 36;(iv)the representation (if any) received under section 37;(v)a list of the names of all persons (if any) who have objected under clause (b) of sub-section (2) of section 38, to the proposed acquisition of their property and a statement of the reasons given for such objection; and(vi)a statement of the arrangements made or proposed by the trust for the re-housing of persons who are likely to be displaced by execution of the scheme and for whose re-housing provision is required.
