Section 11(2) in Chota Nagpur Encumbered Estates Act, 1876
(2)Such scheme or revised scheme when so approved shall be carried into effect subject to any modifications that may subsequently be made therein under Section 11B][11B. Powers of Commissioner to relinquish management or modify approved scheme. - If any time after the approval of the scheme or of any modification thereof made in the manner hereinafter provided in this section, new circumstances come into existence, facts are disclosed or events occur which, in the opinion of the Commissioner; render the scheme unsuitable for the settlement of the debts and liabilities mentioned in the schedule referred to in Section 11, the Commissioner may, with the previous sanction of the Board of Revenue, direct-(a)that the management of the property be relinquished, or(b)that the scheme be modified or, if it has already been modified under this section, that it be further modified, and any modification made in compliance with such directions shall, after it has been approved by the Commissioner, take effect as part of the scheme.]
