Section 53 in Tamil Nadu State Housing Board Act, 1961
53. Abandonment, modification or sanction of a housing or improvement scheme.
(1)After considering the objections and representations, if any, received in pursuance of sub-section (2) of section 49, section 50 and sub-section (4) of section 51 and after hearing the persons who, having raised any such objections or made any such representations, desire to be heard, the Board may either abandon or modify or sanction the scheme, or apply to the Government for sanction with such modifications, if any, as the Board may consider necessary if the cost of the scheme exceeds ten lakhs of rupees.(2)The Government may sanction with or without modification, or may refuse to sanction or may return for reconsideration any housing or improvement scheme, costing over ten lakhs of rupees submitted to them under sub-section (1).(3)If a scheme returned for reconsideration under sub-section (2) is modified by the Board, it shall be republished in accordance with section 49-(a)in every case in which the modification affects the boundaries of the area comprised in the scheme, or involves the acquisition of any land not previously proposed to be acquired; and(b)in every other case, where the modification is, in the opinion of the Board, of sufficient importance to require republication.
