Section 16(1) in Assam Town and Country Planning Act, 1959
(1)The Authority, the Director or the local authority, as the case may be, shall have the scheme and the report and the names of all the claimants published in the manner prescribed under sub-section(l) of section 10 and have a copy of them served on all persons who preferred claims under sub-section (3) of section 15, inviting objections to be filed within a period not more than two months.
