Section 21(3) in Uttar Pradesh Rural Housing Board Act, 1983
(3)If a scheme, returned for reconsideration under sub-section (2), is modified by the Board it shall be republished in accordance with section 18-(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 republication;and, on such republication, the procedure prescribed in section 19 and section 20 shall, so far as may be applicable, be followed as if the republication were an original publication under section 18.
