- The [State] [Substituted by Adaptation of Laws Order.] Government may, at any time after the said works have been commenced, by an order sanction any alteration or modification of such scheme or plans suggested to [it] [Substituted for 'him' by A. O.] by the officer-in-charge of such works, if after communication with the Commissioners it shall appear to [it] [Substituted for 'him' by A. O.] that by such alteration or modification the general character and scope of the scheme will not be altered, nor greater expenditure incurred thereon than would be incurred in the scheme as originally sanctioned; and, after such sanction, such alteration or modification shall be taken to be a portion of the scheme adopted by the Commissioners, in substitution for the portion of such scheme thereby altered;and every such alteration or modification shall be published by the Commissioners as to them shall seem fit.
