Section 43(3) in The Goa Rehabilitation Board Act, 2006
(3)Any rehabilitation scheme which has already come into force but had been modified by the Government under sub-section (1) shall have effect as if it has been duly sanctioned by the Board or the Government, as the case may be, under section 34. The scheme as modified shall be published in accordance with the provisions of section 35 and on such publication, the scheme so modified shall come into force and have effect accordingly.
