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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3)(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)if any objections arc received, then the Settlement Commissioner shall submit such further amended scheme to the State Government together with the objections received thereto.