47. Abandonment of improvement scheme, or application to State Government to sanction it. - (1) After the expiry of the periods respectively prescribed under section 43, clause (i), and by section 44 and section 45, clause (b), in respect of any improvement scheme, the Board shall consider any objection, representation and statement of dissent received thereunder, and, after hearing all persons making any such objection, representation or dissent who may desire to be heard, the Board may either abandon the scheme of apply to the [State Government] for sanction to the scheme, with such modifications (if any) as the Board may consider necessary.
(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 statement of the reasons for any modifications made in he scheme as originally framed;(c)a statement of objections (if any) received under section 43;(d)any representation received under section 44;(e)a list of the names of all persons (if any) who have dissented, under section 45, clause (b), from the proposed acquisition of their land [or from the proposed recovery of a betterment fee], and a statement of the reasons given for such dissent; and(f)a statement of the arrangements made or proposed by the Board for the re-housing of persons [* * * * * *] who are likely to be displaced by the execution of the scheme.(3)When any application has been submitted to the [State Government] under sub-section (1), the Board shall cause notice of the fact to be published for two consecutive weeks in the [Official Gazette] and in local newspapers.
