Section 354(1) in The Punjab Municipal Corporation Act, 1976
(1)After an improvement scheme is sanctioned by the Government, the Commissioner shall prepare a notice stating -(a)the fact that the scheme has been sanctioned;(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 may be seen.
