Section 37(1) in Nagpur Improvement Trust Act, 1936
(1)The Trust shall consider every official representation made under section 36 and, if satisfied as to the truth thereof and as to the sufficiency of its resources, shall decide whether an improvement scheme to carry such representation into effect should be framed forthwith or not, and shall forthwith intimate its decision to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.].
