Section 36 in The Rajasthan Urban Improvement Act, 1959
36. Abandonment of scheme or application to Government to sanction it.
(1)Alter the expiry of the date referred to in clause (a) of sub-section (2) of section 33 and of the period prescribed by section 34 in respect of any scheme the Trust shall consider any objections, suggestions and representations received thereunder and after affording to all persons making such objections, suggestions or representations a reasonable opportunity of being heard, the Trust may either abandon the scheme or apply to State Government for sanction of the scheme with such modifications, if any, as the Trust may consider necessary.(2)Every application submitted under sub-section (1) shall be accompanied by-(a)a description of, and full particulars relating to the scheme, and complete plans and estimates of the cost of executing the scheme:(b)a statement of the reasons for any modification made in the scheme as originally framed;(c)a statement of objections, if any, received under section 33;(d)any representation received under section 34; and(e)a statement of the arrangements made or proposed by the Trust for the re-housing of persons likely to be displaced by the execution of the scheme, for whose re-housing provision is required.(3)When any application has been submitted to the State Government under sub-section (1) the Trust shall cause notice of the fact to be published for two consecutive weeks in the official Gazette and in a local newspaper.
