Section 5 in The Punjab Development of Damaged Areas Act, 1951
5. Decision of objections and publication of the sanctioned scheme.
(1)After considering the objections, if any, which may be received by the Trust during the period prescribed, the Trust may approve the scheme with or without modifications.(2)As soon as the scheme has been approved by the Trust, it shall submit the scheme and a statement of objections received to the State Government and the State Government may modify the scheme, if necessary.(3)The State Government shall then notify the Scheme, either in original or as modified by it and the scheme so published shall be deemed to be the sanctioned scheme.(4)The publication under sub-section (3) shall be conclusive evidence that a scheme has been duly framed and sanctioned.(5)The provisions of the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922), shall apply, to the extent they are applicable to all schemes framed and sanctioned under this Act in so far as they do not conflict with or are not inconsistent with the provisions of this Act.
