Section 37(4) in Nagpur Improvement Trust Act, 1936
(4)The [State] [Substituted for 'provincial' by A. O., 1950.] Government shall consider every reference made to it under sub-section (3), and(a)if it considers that the Trust ought, in all the circumstances, to have passed a decision within the period mentioned in sub-section (3), shall direct the Trust to pass a decision within such further period as the [State] [Substituted for 'provincial' by A. O., 1950.] Government may think reasonable, or(b)if it considers that it is, in all the circumstances, expedient that a scheme should forthwith be framed, shall direct the Trust to proceed forthwith to frame a scheme. Such direction may prescribe the type of scheme to be framed.
