(3)The committee shall consider every objection or suggestion with regard to the scheme which may be received by the date estimated under the provisions of sub-sections (2) and may modify the scheme in consequence of any such objection or suggestion and shall then forward such scheme as originally drawn up or as modified to the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] who may, if he thinks fit, return it to the committee for reconsideration and resubmission by a specified date; and the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] shall submit the plans as forwarded, or as resubmitted, as the case may be, with his opinion to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, who may sanction such scheme or may refuse to sanction it, or may return it to the committee for reconsideration and resubmission by a specified date.
