Section 31(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)If a scheme returned for reconsideration under sub- section (2) is modified by the Board it shall be re- published in accordance with section 28, -(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 re-publicalion,and on such republication the procedure prescribed in Section 29 and 30 shall, so far as may be applicable, be followed as if the republication were an original publication under Section 28.
