Section 56(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(3)Before proceeding to deal with the matters specified in sub-section (3) of Section 102, the Arbitrator shall, subject to the provisions of Section 166, publish a notice in Form XVI in the Official Gazette of the Government of Punjab and in two newspapers, one of which shall be in the Official language of the State widely in circulation in the area of the Scheme inviting objections from persons interested in any land or building comprised in the Scheme or affected by any of the particulars specified in the Scheme within thirty days from the date of publication of such notice in the Official Gazette and such notice shall also be displayed at conspicuous place in the office of the Authority, local authority and the Deputy Commissioner in whose jurisdiction the area of the Scheme wholly or partly falls.
