Section 43(2) in Nagpur Improvement Trust Act, 1936
(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 description of the street, square, park, open space or other land, or any part thereof, which is the [property of the [Government] [Substituted by A. O. 1937.] and managed by the Central Government or the [State] [Substituted for 'provincial' by A. O., 1950.] [Government] [Substituted for 'Crown' by A. O. 1950.] required for] the scheme ;(c)a statement of the reasons for any modifications made in the scheme as originally framed ;(d)a statement of objections, if any, received under section 39 ;(e)any representation received under section 40 ;(f)a list of the names of all persons, if any, who have dissented, under clause (b) of sub-section (2) of section 41, from the proposed acquisition of their land or from the proposed recovery of a betterment contribution and a statement of the reasons given for such dissent; and(g)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.
