Section 361(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)If a scheme returned for reconsideration under sub-section (1) is modified by the Corporation, it shall be re-published in accordance with Section 357 -(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 Government, not of sufficient importance to require republication.
