50. Alteration of improvement scheme after sanction. - At any time after any improvement scheme has been sanctioned by the [State Government] and before it has been carried into execution, the Board [may alter or cancel it] :
Provided as follows : -(a)if any alteration estimated to increase the estimated net cost of executing a scheme by more than five per cent, of such cost, such alteration shall not be made without the previous sanction of the [State Government];(b)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the [State Government], the procedure prescribed in the foregoing sections of this chapter shall, so far as applicable, be followed, as if the alteration were a separate scheme;[(c) if, owing to charges made in the course of a scheme, any land not previously liable under the scheme to the payment of a betterment fee, becomes liable to such payment, the provisions of sections 43, 45 and 47 shall, so far as they are applicable, be followed in any such case].[(d) no scheme shall be cancelled without giving the Corporation or the Municipality, as the case may be, an opportunity to express its views within sixty days of the receipt of the notice of the cancellation and without previous sanction of the State Government].
