Section 68(3) in Nagpur Improvement Trust Act, 1936
(3)On the admission by the Trust of any such application, it shall forthwith inform the Deputy Commissioner ; and the Deputy Commissioner shall thereupon stay for a period of three months all further proceedings for the acquisition of the land, and the Trust shall proceed to fix [the conditions on which] [Substituted for the words 'the sum in consideration of which' by Central Provinces and Berar Act XXXIV of 1949, section 19.] the acquisition of the land may be abandoned.
