Section 34(4) in The Punjab Town Improvement Act, 1922
(4)The State Government shall consider every reference made to it under sub-section (3) and(a)if it deems that the trust ought to have passed a decision within the period mentioned in sub-section (3) shall direct the trust to pass a decision within such further period as the State Government may deem reasonable, or(b)if it deems that it is expedient that a scheme should forthwith be framed, shall direct the trust to proceed forthwith to frame a scheme. Such a direction may prescribe the type of scheme to be framed.
