9. Notice to persons liable for betterment charges.
(1)Notice to persons liable for betterment charges under Sub-section (1) of Section 35 of the Act shall be given in Form No. IV.(2)For the purpose of Form No. IV prescribed under Sub-rule (1) the Housing Commissioner shall, by notification in the Official Gazette, specify in respect of any scheme-(a)the date immediately preceding the execution of such scheme; and(b)the date of completion of execution of the scheme.
