- If the landholders of half of the area to be reclaimed and improved do not assent to such scheme, but the landholders of half of the area to be affected by some portion of such scheme assent thereto, the Commissioners may re-submit such portion of the scheme to the [State] [Substituted by Adaptation of Laws Order.] Government and may, with [its] [Substituted for 'he' by A.O.] approval proceed thereupon in manner aforesaid.
