(1)If the Municipality considers it necessary to prepare a Town Improvement Scheme or a Town Planning it shall pas a resolution to that effect and directs the Chief Officer of the Municipality to prepare a draft scheme.(2)Each draft scheme shall, as soon as may be, after it is prepared, be submitted by the Chief Officer to the Municipality for its approval.(3)The Municipality may, either approve the draft scheme prepared by the Chief Officer without modification or with such modifications, as the Municipality may consider necessary or reject the draft scheme with directions to the Chief Officer to prepare a fresh draft scheme in accordance with such directions.(4)After a draft scheme has been approved by the Municipality, the Chief Officer shall public a notice in the official Gazette stating, -(a)The fact that the scheme has been framed;(b)The boundaries of the area comprised in the scheme; and(c)A place at which details of the scheme including a statement of the land proposed to be acquired and map of the area comprised in the scheme, may be inspected at reasonable hours, and inviting objections, or suggestions, if any, to the draft scheme, which may be submitted within such period, not being less than thirty days from the date of publication of the noticed, as may be specified in the notice.(5)A copy of the notice shall be published in at least two leading newspaper of which one shall be in the regional language and a copy of notice shall be affixed in conspicuous place at the office of the Deputy Commissioner and at such other places as the Government may direct.(6)The Chief Officer shall consider every objection or suggestion to the draft scheme, which may be received by the date specified in the notice under sub-section (4), and shall record his opinion thereon and place the draft scheme together with his opinion before the Municipality.(7)The Municipality may, if it thinks it necessary so to do, modify the draft scheme in consequence of such objections or suggestions and shall submit the draft scheme as originally prepared or as so modified to the Government for sanction.
