(2)If a scheme returned for reconsideration under sub-section (1), is modified by the Municipality, it shall be republished in accordance with the provisions of section 436, -(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 Government, not of sufficient importance to require republication.
