35. [Future expansion or improvement scheme.] [Substituted for 'a town expinsion sachems' by Central Provinces and Berar Act VII of 1944, section 12.]
(1)Whenever the Trust is of opinion that it is expedient and for public advantage to control and provide for the future [[improvement or expansion] [Substituted for 'exarnsion of the Nagpur Municipality' by Central Provinces and Berar Act VII of 1944, section 8.]] of the town of Nagpur, whether within or without the limits of the city, the Trust may frame a scheme therefor, [***] [Omitted by by Central Provinces and Berar Act VII of 1944, section 12.].(2)Such scheme shall show the method in which it is proposed to lay out the area to be developed and the purposes for which particular areas are to be utilised.(3)For the purposes of [such scheme] [Substituted for 'Town expansion scheme' by Central Provinces and Berar Act XXXVI of 1949.] the provisions of clause (a) of sub-section (2) of section 43 shall not be applicable, but the Trust shall furnish such details as the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may consider necessary.(4)After any such scheme has been notified under section 45, if any person desires to erect, re-erect, add to or alter any building or wall within the area comprised in the said scheme, he shall apply to the Trust for permission to do so.(5)If the Trust refuses to grant permission to any person to erect, re-erect, add to or alter any building or wall on his land in the area aforesaid, and if it does not proceed to acquire such land within one year from the date of such refusal, it shall pay reasonable compensation to such person for any damage sustained by him in consequence of such refusal.
