19. Scheme approved by Commissioners to be laid before the State Government.
- If the Commissioners adopt such scheme, plans and estimates or any modification or alteration thereof, they shall, within one month after such scheme, plans and estimates, or some modification or alteration thereof have been adopted by them, cause the same to be laid before the [State] [Substituted by Adaptation of Laws Order.] Government;and the [State] [Substituted by Adaptation of Laws Order.] Government may sanction the scheme, plans and estimates so adopted, or any portion thereof, as to [it] [Substituted for 'he' by A.O.] shall seem fit.
