44. Power to sanction, reject or return improvement scheme.
(1)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may sanction, either with or without modification, or may refuse to sanction, or may return for reconsideration, any improvement scheme submitted to it under section 43.(2)If a scheme returned for reconsideration under sub-section (1) is modified by the Trust, it shall be republished in accordance with section 39--(a)in every case in which the modification affects the boundaries of the area 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 'provincial' by A. O., 1950.] Government, not of sufficient importance to require republication.
