Section 10 in The Punjab Land Improvement Schemes Act, 1963
10. Sanctioning of final scheme
. - After considering the objections and the report and recommendations of the Enquiry Officer thereon and any further report which the District Land Improvement Committee may require from him, the District Land Improvement Committee may sanction the scheme, with or without modification or reject it:Provided that the District Land Improvement Committee shall not sanction the scheme if the majority of the owners of the land included in the scheme, other than the Government, or the owners, other than the Government, owning in the aggregate more than fifty per centum of the land included in the scheme have objected to the making of the scheme.
