Section 21 in Uttar Pradesh Rural Housing Board Act, 1983
21. Abandonment, modification or sanction of scheme.
(1)After considering the objections, if any, received in pursuance of the foregoing provisions and after giving an opportunity of being heard to the objectors, the Board may, so far as may be, within six months from the date of receipt of the last such objection, either abandon the scheme, or submit it to the State Government for sanction with such modifications, if any, as the Board may suggest.(2)The State Government may sanction with or without modifications, or refuse to sanction, or return for re-consideration, any scheme submitted to it under sub-section (1).(3)If a scheme, returned for reconsideration under sub-section (2), is modified by the Board it shall be republished in accordance with section 18-(a)if the modification affects the boundaries of the area comprised in the scheme or involves acquisition of any land or building not previously proposed to be acquired; or(b)if the modification is, in the opinion of the Board, of sufficient importance to require republication;and, on such republication, the procedure prescribed in section 19 and section 20 shall, so far as may be applicable, be followed as if the republication were an original publication under section 18.
