(1)If the resolution is to make a scheme, the municipal council shall, within twelve months from the date of the notification under section 10, [XXX] ['Sub-section (3)' were omitted by Madras Act II of 1930.], or within such further period, not exceeding twelve months, as 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 allow, and after consulting, in the prescribed manner, the owners of lands and buildings in the area affected, prepare, [XXX] ['Print' was omitted by Madras Act II of 1930.] and publish a draft scheme.(2)If the resolution is to adopt a draft scheme proposed by owners, the council shall, without delay [XXX] ['Print and' were omitted by Madras Act II of 1930.] publish such scheme.
