Section 24 in The Punjab Land Improvement Schemes Act, 1963
24. Power to revoke schemes
. - If the State Government is satisfied upon an application made by a District Land Improvement Committee that it is necessary to revoke a scheme or a part thereof or if the State Government is satisfied that a scheme or a part thereof is against public interest, it may, by notification, revoke the scheme or a part thereof, as the case may be, and upon such revocation, the provisions of this Act, except section 19, shall cease to apply to such scheme or a part thereof.
