Section 41(2) in The Punjab Town Improvement Act, 1922
(2)If a scheme returned for reconsideration under sub-section (1) is modified by the trust, it shall be republished in accordance with section 36 -(a)in every case in which the modification affects the boundaries of the locality 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] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government not of sufficient importance to require republication.
