49. Abandonment of improvement scheme, or application to State Government to sanction it.
(1)After the expiry of the periods, respectively, prescribed under clause (i) of sub-section (2) of section 45, and by section 46 and clause (b) of sub-section (2) of section 47, in respect of any scheme, the Board shall consider any objection, representation and statement of dissent received thereunder, and, after bearing all persons making any such objection, representation or dissent who may desire to be heard, the Board may either abandon the scheme or apply to the State Government for according sanction to the scheme, with such modifications (if any), as the Board may consider necessary.(2)Every application submitted under sub-section (1) shall be accompanied by -(a)a description of, and full particulars relating to, the scheme, and complete plans and estimates of the cost of executing the scheme;(b)a statement of the reasons for any modifications made in the scheme as originally framed;(c)a statement of objections (if any) received under section 45;(d)any representation received under section 46;(e)a list of the names of all persons (if any) who have dissented, under clause (b) of sub-section (2) of section 47, from the proposed acquisition of their land or from the proposed recovery of a betterment fee, and a statement of the reasons given for such dissent; and(f)a statement of the arrangements made or proposed by the Board for the re-housing of persons who are likely to be displaced by the execution of the scheme.(3)When any application has been submitted to the State Government under sub-section (1), the Board shall cause notice of the fact to be published for two consecutive weeks in the Official Gazette and in local newspapers.
