46. Alteration of improvement scheme after sanction.
- At any time after an improvement scheme has been sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government and before it has been [completed,] [Substituted for 'carried into execution' by Central Provinces and Berar Act XXXIV of 1949, section 14.] the Trust may alter it :Provided as follows :--(a)if any alteration is likely to increase the estimated net cost of executing a scheme by more than Rs. 50,000 or 5 per cent. of such cost, such alteration shall not be made without the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government ;(b)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government the procedure prescribed in the foregoing sections of this Chapter shall, so far as applicable, be followed as if the alteration were a separate scheme;(c)if owing to changes made in the course of a scheme, any land not previously liable under the scheme to the payment of a betterment contribution subsequently becomes liable to such payment, the provisions of sections 39, 41 and 43 shall, as far as they are applicable, be followed in any such case.
