Section 11 in Chota Nagpur Encumbered Estates Act, 1876
11. Scheme for settlement of debts. - When the amount due in respect of the debts and liabilities mentioned in Section 8 has been finally determined, the Manager shall prepare and submit to the Commissioner schedule of such debts and liabilities, and a scheme for the settlement thereof, [x x x]
[x x x][11A. Proceedings of Commissioner on submission of scheme. - The Commissioner may-(a)as often as he thinks fit before approving the scheme send it back to the Manager for revision, and direct him to make such further inquiry as may be requisite for the preparation thereof; or(b)approve the scheme, or any revised scheme, submitted to him either as it stands or subject to such modification (if any) as he may deem expedient.(2)Such scheme or revised scheme when so approved shall be carried into effect subject to any modifications that may subsequently be made therein under Section 11B][11B. Powers of Commissioner to relinquish management or modify approved scheme. - If any time after the approval of the scheme or of any modification thereof made in the manner hereinafter provided in this section, new circumstances come into existence, facts are disclosed or events occur which, in the opinion of the Commissioner; render the scheme unsuitable for the settlement of the debts and liabilities mentioned in the schedule referred to in Section 11, the Commissioner may, with the previous sanction of the Board of Revenue, direct-(a)that the management of the property be relinquished, or(b)that the scheme be modified or, if it has already been modified under this section, that it be further modified, and any modification made in compliance with such directions shall, after it has been approved by the Commissioner, take effect as part of the scheme.]
