Section 32(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)After receiving the objections under sub-section (2) the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government may, after making such enquiry as it may think fit, [***] [The words 'by notification in the Official Gazette' were deleted, by Bombay 33 of 1956, Section 6 (2).] make the variation with/without modification or may not make any variation.
