(1)An improvement scheme may be framed upon an official representation by [the Corporation or otherwise] [Substituted by M.P. Act, XIV of 1952, section 19.].(2)An official representation referred to in sub-section (1) may be made by [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.],-(a)on its own motion, or(b)on a written complaint by the Chief Executive Officer or the Health Officer, or(c)in respect of any area comprised in a [Corporation ward] [Substituted by M.P. Act, XIV of 1952, section 19.], on a written complaint signed by twenty-five or more residents of such ward who are liable to pay [property tax under the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act, XIV of 1952, section 9.].(3)If [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] decides not to make an official representation on any complaint made to it under clause (b) or clause (c) of sub-section (1), it shall cause a copy of such complaint to be sent to the Trust with a statement of the reasons for its decision.
