Section 49 in The Orissa Town Planning and Improvement Trust Act, 1956
49. Alteration of improvement scheme after sanction.
- At any time after an improvement scheme has been sanctioned by the State Government and before it has been carried into execution, the Planning authority may alter it:Provided that -(a)if any alteration is considered likely to increase the estimated net cost of executing the scheme by more than ten per centum or by more than fifty thousand rupees, such alteration shall not be made without the previous sanction of the Government;(b)if any alteration involves any acquisition otherwise than by agreement, of any land, the acquisition of which has not been sanctioned by the State Government, the procedure provided in the foregoing sections of this Chapter shall, so far they are applicable be followed as if the alteration was a separate scheme;(c)if, owing to any alteration any land not previously liable under the scheme to the payment of any betterment charge becomes liable to such payment the procedure provided in Section 45 shall so far as applicable be followed in regard to such land.
