(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 the scheme as originally framed;(c)a statement of objections (if any) received under section 45;(d)any representation received under section 46;(e)a list of the names of all persons (if any) who have dissented, under clause (b) of sub-section (2) of section 47, 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.
