(1)The Commissioners may, with the previous assent of the [State] [Substituted by Adaptation of Laws Order.] Government at any time reconsider any scheme, plans or estimates adopted by them, and add to alter or modify the same;and, when any addition, alteration or modification has been adopted by them, they shall cause the same to be laid before the [State] [Substituted by Adaptation of Laws Order.] Government.The [State] [Substituted by Adaptation of Laws Order.] Government may sanction such addition, alteration or modification, or any portion thereof, as [it] [Substituted for 'he' by A.O.] may think fit;and, henceforth the provisions of this Act shall apply to such addition, alteration or modification as if it had been a portion of the original scheme, plans or estimates; and every such addition, alteration or modification, after it has been adopted, shall be published by the Commissioners as to them shall seem fit.No such addition, alteration or modification shall be adopted at a meeting at which the majority of the members present are not qualified as provided by Section 4.(2)Publication of modified scheme. - No addition, alteration or modification, under clause (1), to or of any scheme which affects any lands other than those which would be affected by some scheme theretofore published, shall be adopted by the Commissioners until the same has been published, for not less than fifteen days, according to the provisions of Section 12, in every village in which may be situate any portion of the lands to be affected by such addition, alteration or modification;nor shall any such addition, alteration or modification be adopted unless the landholders of not less than half the entire area to be affected by the scheme as so added to, altered or modified assent to the same.
