22A. [ Application for sanction for withdrawal or modification of the scheme. [Section 22-A inserted by Madras Act II of 1930.]
(1)The municipal council may, within three months from the date of an award of compensation in respect of property injuriously affected, make an application to the [State Government] to sanction the withdrawal or modification of all or any of the provisions of the scheme which gave rise to the claim for compensation and give notice of such application to the owner of such property.(2)If the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] accord such sanction, the award of compensation shall stand cancelled, and the municipal council shall pay the costs if any, awarded by the arbitrator in connexion with the claim for compensation.(3)Nothing contained in this section shall affect the right of the owner to make a fresh claim for compensation in respect of the modified scheme sanctioned by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] under sub-section (2).(4)No award of compensation in respect of property injuriously affected shall be enforceable within three months from the date thereof, or, if notice has been given under sub-section (1), pending the orders of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] on the application made under the same subsection.]
