Section 31 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
31. Abandonment modification or sanction of scheme. - (1) After considering the objections, if any, received in pursuance of the forgoing provisions and after giving an opportunity of being heard to the objectors, the Board may; so far as may be, within six months from the date of receipt of the last such objection, either abandon the scheme, or, if the estimated cost of the scheme does not exceed twenty lakhs of rupees, sanction it with or without modifications, and if the estimated cost of the scheme exceeds twenty lakhs of rupees, submit it to the State Government for sanction with such modifications, if any, as the Board may suggest.
(2)The State Government may sanction with or without modification or refuse to sanction, or return for reconsideration, any scheme submitted to it under sub-section (1).(3)If a scheme returned for reconsideration under sub- section (2) is modified by the Board it shall be re- published in accordance with section 28, -(a)if the modification affects the boundaries of the area comprised in the scheme or involves acquisition of any land or building not previously proposed to be acquired ; or(b)if the modification is in the opinion of the 'Board of sufficient importance to require re-publicalion,and on such republication the procedure prescribed in Section 29 and 30 shall, so far as may be applicable, be followed as if the republication were an original publication under Section 28.
