Section 32(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)If after a scheme has come into force it appears to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that the scheme is defective on account of an error [other than that referred to in Section 31-A] [These brackets, words, figures and letter were inserted by Bombay 33 of 1956, Section 6 (1).], irregularity or informality the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government shall publish a draft of such variation in the prescribed manner. The draft variation shall state every amendment proposed to be made in the scheme.
