Section 43(1) in Nagpur Improvement Trust Act, 1936
(1)After the expiration of the periods respectively prescribed under clause (a) of sub-section (2) of section 39, by section 404, and by clause (b) of sub-section (2) of section 41, in respect of any improvement scheme, the Trust shall consider any objection, representation or statement of dissent received thereunder, and after hearing all persons making any such objection, representation or dissent, who may desire to be heard, the Trust may either abandon the scheme or apply to the [State] [Substituted for 'Provincial' by A.O., 1950.] Government for sanction to the scheme with such modifications, if any, as the Trust may consider necessary.
