Section 11A in The Chota Nagpur Encumbered Estates Act, 1876
11A. [ Proceedings of Commissioner on submission of scheme. - The Commissioner may-
(a)as often as he thinks fit before approving the scheme send it back to the Manager for revision, and direct him to make such further inquiry as may be requisite for the preparation thereof; or(b)approve the scheme, or any revised scheme, submitted to him either as it stands or subject to such modification (if any) as he may deem expedient.(2)Such scheme or revised scheme when so approved shall be carried into effect subject to any modifications that may subsequently be made therein under Section 11B] [Substituted by Act 3 of 1909.]
