Section 40(1) in The Punjab Town Improvement Act, 1922
(1)After the expiry of the periods respectively prescribed under clause (a) of sub-section (2) of section 36, by section 37 and by clause (b) of sub- section (2) of section 38, in respect of any scheme under this Act, the trust shall consider any objection, or representation received thereunder, and after hearing all persons or their representatives making any such objection or representation, who may desire to be heard, the trust may either abandon the scheme or apply to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for sanction to the scheme with such modifications (if any) as the trust may deem necessary.[Provided that no scheme shall be abandoned by the trust without the prior approval of the State Government.] [Proviso Added by Punjab Act No. 7 of 1974.]
