(1) Every improvement scheme shall, as soon as may be after it has been framed, be submitted by the Chairperson for approval to the Council and the Council may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with directions to the Chairperson to have a fresh scheme framed according to such directions. (2) No improvement scheme approved by the Council under sub-section (1) shall be valid unless it has been sanctioned by the Central Government.Open in Lexace · Ask the AI about this section
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