39. Preparation, publication and transmission of notices to improvement schemes and supply of documents to applicants.
(1)When any improvement scheme has been framed, the Trust shall prepare a notice, stating---(a)the fact that the scheme has been framed,(b)the boundaries of the area comprised in the scheme, and(c)the place at which particulars of the scheme, a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire and the land in regard to which it is proposed to recover a betterment contribution, may be seen at reasonable hours.(2)The Trust shall-(a)cause the said notice to be published weekly for three consecutive weeks in the Official Gazette and in a local newspaper or newspapers, if any, with a statement of the period within which objections will be received, and(b)send a copy of the notice to the [C. E. O. of the Corporation] [Substituted by M.P. Act, XIV of 1952, section 10.].(3)The Chairman shall cause copies or extracts of all documents referred to in clause(c)of sub-section (1) to be delivered to any applicant on payment of such fees as may be prescribed by regulation.
