Section 277 in The Bombay Provincial Municipal Corporations Act, 1949
277. Commissioner to apply to [State] Government for sanction to the scheme. - (1) As soon as the Corporation has approved the scheme, the Commissioner shall apply to the [State] Government on behalf of the Corporation for sanction to the scheme.
(2)If the Corporation declines to approve the scheme the Commissioner shall forthwith draw up and publish in the manner provided in section 270 a notification stating that the Corporation has resolved not to proceed with the making of the scheme, and on such publication the notifications relating to the scheme published under sections 270 and 272 shall be deemed to be cancelled.(3)An application to the [State] Government under sub-section (1) for sanction, shall be accompanied by-(a)copy of the resolution passed by the Standing Committee under section 272;(b)a copy of the resolution passed by the Corporation under section 270;(c)a description with full particulars of the scheme including the reasons for any modification inserted therein;(d)complete plans and estimates of the cost of executing the scheme;(e)a statement specifying the land which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge;(f)a list of the names of the persons, if any, who in answer to the notices mentioned in sub-section (3) of section 272 objected, with the reasons (if any) stated by such persons for objections, in respect of the acquisition of their land or the levy of a betterment charge;(g)a schedule showing the rateable value, as entered in the Commissioner's Assessment-book, at the date of the publication of a notification relating to the land under section 272, of all land specified in the statement under clause (e) and of any other land wholly or partially situated within eighty feet from either side of any street to be formed or altered in executing the scheme.
