Section 23(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)At any time after a housing scheme has come into force and before it is fully executed, the Board may for reasons to be recorded alter or cancel it:Provided that-(a)before making any alteration in a housing scheme which involves acquisition, otherwise than by agreement, of any land or building not proposed to be acquired in the original scheme, the Board shall serve a notice, in such form, on such persons or classes of persons and in such manner, as may prescribed, of the proposed alteration, and consider the objection, if any, received in pursuance of the notice within thirty days from the service of the notice or within such further time as the Board may, for sufficient cause, allow, and give an opportunity of being heard to the objectors;(b)no scheme shall be altered or cancelled without the previous sanction of the State Government.
