Section 37(3) in Nagpur Improvement Trust Act, 1936
(3)If the Trust fails, for a period of twelve months after the receipt of any official representation made under section 36, to intimate its decision thereon to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.], or if the Trust intimated to [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] its decision that it is not necessary or expedient to frame an improvement scheme forthwith or decides to frame a scheme of a type other than that recommended by [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.], may, if it thinks fit, refer the matter to the [State] [Substituted for 'provincial' by A. O., 1950.] Government.
