Section 46(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)If a scheme which is returned for reconsideration under Sub-section (1) and is modified by the Planning authority, it shall be republished in the manner provided in Section 45-(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;(b)in every other case, unless the modification is, in the opinion of the State Government, not of sufficient importance to require republication.
