Section 70(1A) in Nagpur Improvement Trust Act, 1936
(1A)[ Notwithstanding anything contained in sub-section (1), where the execution of the scheme in a part of the area covered by the sanctioned scheme has, in accordance with the standard prescribed by rules made by the State Government in this behalf, reached such stage of completion that the amount of betterment contribution can be determined and it appears to the Trust that a considerable time is likely to be required for the execution of works in the remaining part of the said areas and that it is expedient to determine and to recover the betterment contribution from the residents of the first mentioned part of the area, the Trust may, by a resolution passed in this behalf, declare that for the purpose of determining such contribution the execution of the scheme shall be deemed to have been completed with respect to the first mentioned part of the area and forward the same for the approval of the State Government.(1-B) The State Government shall, thereupon, cause to be published in the prescribed manner the resolution together with a notice calling upon owners of lands liable to pay the contribution to submit objection, if any, within such period and to such authority as may be specified in the notice.(1-C) The authority specified in the notice shall after giving the objectors an opportunity to be heard shall forward a report to the State Government.(1-D) If the State Government on receipt of such report gives its approval to the resolution, the Trust shall take action as on a resolution passed under sub-section (1).] [Inserted by M.P. Act No. XIII of 1952, section 2.]
