Section 49 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
49. Power of State Government to call for the records of the Board and to modify or annul any scheme. - Notwithstanding anything contained in the foregoing provisions of this chapter, the State Government may at any time call for and examine the records of the Boards relating to any housing or improvement scheme which is proposed to be or has been framed by the Board or which is being executed by it, and modify annul or remit for reconsideration to the Board any such scheme or direct that the scheme be executed with such modification as maybe specified, or issue such other directions as it may deem fit:
Provided that if any modification involves acquisition, otherwise than by agreement, of any land or building not proposed to be acquired in the original scheme, or if owing to any modification any land not previously liable under the original scheme to payment of betterment fee becomes liable to such payment, the modification shall not be made without giving an opportunity to the persons so affected of making objections against the proposed modification.(2)The State Government may stay the execution of any such scheme pending the passing of orders under sub-section (1)..(3)Any modification of a scheme under sub-section (1) shall be notified in the Gazette and shall have effect from the date of such notification, so, however, that any such modification shall be without prejudice to the validity of anything previously done under the original scheme.
