(1)After the expiry of the periods, respectively, prescribed under clause (i) of sub-section (2) of section 45, and by section 46 and clause (b) of sub-section (2) of section 47, in respect of any scheme, the Board shall consider any objection, representation and statement of dissent received thereunder, and, after bearing all persons making any such objection, representation or dissent who may desire to be heard, the Board may either abandon the scheme or apply to the State Government for according sanction to the scheme, with such modifications (if any), as the Board may consider necessary.
