(1)If within sixty days from the date of the publication of a draft scheme any person affected by such scheme communicates in writing any objection or suggestion relating thereto, the council shall consider such objection or suggestion and may modify the scheme as it thinks fit.(2)The scheme as passed or adopted by the council together with all written objections and suggestions shall thereupon be submitted to the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] for sanction [and the fact of such submission shall be published in the prescribed manner] [Added by Madras Act II of 1930.].(3)[ The [State Government] [Substituted by Madras Act II of 1930.] may, after considering the objections and suggestions, if any, and making such inquiry as they think fit, sanction scheme with or without modifications, or may refuse to sanction the scheme or may return the scheme to the council for reconsideration:Provided that unless a modification is, in the opinion of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.], verbal or inconsequential, the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] shall not sanction the scheme with such modification without the consent of the council:Provided further that when a scheme is returned to the council for reconsideration, the council shall resubmit it to the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] within three months from the date of its receipt and the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may then deal with the scheme in the manner mentioned in this subsection:Provided further that if the council fails to re-submit the scheme within the time specified in the foregoing proviso, the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may, in relation to the scheme, pass such orders as they may deem fit.](4)When a scheme returned for reconsideration is modified by the council, the scheme as so modified shall before resubmission to the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] for sanction, be published and passed by the council in the same manner as a draft scheme,-(a)in cases in which the modification involves the inclusion in or exclusion from the scheme of any land or the acquisition of any land not originally proposed to be acquired, and(b)in every other case in which the modification is in the opinion of the council or of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.], of sufficient importance to require the following of this procedure.(5)The sanction of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] to a scheme under sub-section (3) shall be published by notification in the [Official Gazette] [Substituted by the Adaptation Order, 1937.], and such notification shall state at what place and time the scheme will be open to the inspection of the public.(6)A notification published under sub-section (5) shall be conclusive evidence that the scheme has been duly made and sanctioned. The scheme shall have effect from the date of publication of such notification and the execution of the scheme shall be commenced forthwith:Provided that, where the scheme so provides, the execution of the scheme or any part thereof may be deferred until such time as may be fixed in the scheme.
