Section 361 in Uttar Pradesh Municipal Corporation Act, 1959
361. State Government's power in respect of the scheme.
(1)The State Government may sanction either with or without modification, or may refuse to sanction, or may return for reconsideration, any improvement scheme submitted to it under Section 360.(2)If a scheme returned for reconsideration under sub-section (1) is modified by the Corporation, it shall be re-published in accordance with Section 357 -(a)in every case in which the modification affects the boundaries of the area comprised in the scheme, or involves the acquisition of any land not previously proposed to be acquired, and(b)in every other case, unless the modification is, in the opinion of the State Government, not of sufficient importance to require republication.
