12. Report of authorised person.- (1) The person authorised under sub-section (2) of section 11 shall hear the persons who appear before him, consider all objections made to him during such hearing or duly submitted to him in writing under the said sub-section (2) and submit his report together with the objections to the Board.
(2)He may, while submitting had report under sub-section (1), recommend any modifications which in his opinion are required in any of the particulars contained, in the scheme prepared by the Board under section 10.
