Section 9 in Maharashtra Land Improvement Schemes Act, 1942
9. [ Power of [Board or Company] [This section was substituted for original by Bombay 7 of 1945, Section 7, read with Bombay 29 of 1948, Section 2.] to sanction scheme with or without modifications.
(1)After consideration of the objections and the report submitted under sub-section (1) of section 6 and of any further report [which the Board or Company may require the Inquiry Officer or Company Officer to submit, the Board, or, as the case may be, the Company] [These words were substituted for the words 'which the Board may require the Inquiry Officer to submit, the Board' by Maharashtra 18 of 1973, Section 6(1)(a).] may sanction the scheme with or without modifications or reject it:Provided that if not less than 33 per cent of the total number of the owners of the land included in the scheme other than the [Government] [This word was substituted for the world 'Crown' by the Adaptation of Laws Order, 1950.] or owners other than the [Government] [This word was substituted for the world 'Crown' by the Adaptation of Laws Order, 1950.] owning in the aggregate not less than 33 per cent. of the land included in the scheme have made objections to the scheme or part thereof, [the Board, or as the case may be, the Company] [These words were substituted for the words 'the Board' by Maharashtra 18 of 1973, Section 6(1)(b).] shall submit the scheme to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for its order. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may thereupon sanction the scheme with or without modifications or reject it.(2)The scheme as sanctioned under sub-section (1) shall be published in the Official Gazette, and in the village and at the headquarters of the [taluka] [These words were substituted for the word 'taluka' by Bombay 30 of 1958, Section 6.] [* *] [The words, 'tahsil or mahal' were deleted by Maharashtra 18 of 1973, Section 6(2).] and of the district in which the lands included in the scheme are situate and shall on such publication be final.]
