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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(4) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(4)Upon submission of a scheme under Clause (a) of sub-section (2) of Clause (b) of sub-section (3), the State Government may, after taking into consideration the objections either confirm the scheme, with or without amendments or may refuse to confirm it].