(4)If a committee fails to submit a scheme within six months of being required to do so under sub-section (1) or fails to resubmit a scheme by a specified date, when required to do so under sub-section (3) or resubmits a scheme which is not approved by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] may draw up a scheme of which public notice shall be given by notification and by publication within the municipality together with an intimation of the date by which any person may submit in writing to the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] any objection or suggestion which he may wish to make, and the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] shall forward with his opinion any such objection or suggestion to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may sanction such scheme as originally notified or modified in consequence of any such objection or suggestion, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may think fit; and the cost of such scheme or such portion of the cost as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may deem fit shall be defrayed from the municipal fund.
