Section 44(2) in Nagpur Improvement Trust Act, 1936
(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.
