13. Power of State Government to sanction scheme with or without modification.- (1) The Board shall consider the objections and the report submitted to it under sub-section (1) of section 12 and within the prescribed period submit the draft scheme with any modifications which it may have made therein together with the objections forwarded to it, to the State Government and at the same time apply for its sanction.
(2)After receiving such application the State Government after making such inquiry, as it may think fit, may, within the prescribed period either refuse to sanction the scheme or sanction it with or without modification and subject to such Renditions as it may think fit to impose.(3)If the scheme is sanctioned, it shall be published in the Official Gazette and in the village and at the headquarters of the taluka or mahal and of the district in which the lands included in the scheme are situate.(4)In considering the objections, the decision of the Board on the question whether or not any land included in the scheme is benefited by or will be protected under the scheme shall be conclusive evidence on the question.
