Section 28 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
28. Notice of housing and improvement scheme. - (1) When any housing or improvement scheme has been framed, the Board shall prepare a notice to that effect specifying -
(a)the boundaries of the area comprised in the scheme ;(b)the dates, hours and place or places at which a map of the area, particulars of scheme, and details of the land proposed to be acquired and of the land in respect of which betterment fee is. proposed to be levied may be seen ; and(c)the date by which objections to the scheme may be made.(2)the Board shall -(a)cause the said notice to be published weekly for three consecutive weeks in - (i) the Gazette, and (ii) two daily newspapers having circulation in the area comprised in the scheme at lest one of which shall be Hindi newspaper ; and(b)send a copy of the notice to the local authority or authority within whose jurisdiction the area comprised in the scheme lies.(3)The Housing Commissioner shall cause copy of any document referred to in clause (b) of sub-section (1) to be delivered to any applicant on payment of such fee as may be provided by regulations.
