Section 33A in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
33A. [ Power of State Government to revoke confirmed scheme. [Section 33A was inserted by Maharashtra 31 of 1964, Section 4.]
(1)The State Government may at any time, by notification in the Official Gazette, revoke a scheme which has been confirmed, if no person has entered into possession of any holding allotted to him under the scheme and thereupon, the amount of compensation paid or received, if any, by any person in respect of such scheme shall be refunded within such reasonable period as may be prescribed.(2)If any person fails to refund the amount in accordance with sub-section (1), it shall be recovered from him as an arrear of land revenue.][Chapter IV-A [Chapter IV-A was inserted by Maharashtra 19 of 1966, Section 15.] Powers and Procedure of Consolidation Officers
