Section 14 in The United Provinces Minor Irrigation Works Act, 1920
14. Modification of approved scheme, or substitution of new scheme.
(1)The [State Government] [Substituted by A.O.1950.] may from time to time modify any approved scheme notified under Section 12 or substitute another scheme in its stead, and the provisions of this Act applicable to a scheme notified under Section 12 shall thereafter be applicable to any scheme so modified or substituted :(2)Provided that any consent, publication or other thing required by this Act in respect of a scheme shall be necessary also in respect of the alteration of a scheme or the substitution of a new scheme for an existing one.
