Section 35 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
35. Power to vary scheme on the ground of error, irregularity or informality.
(1)If after a scheme has come into force it appears to the Board of Revenue that the scheme is defective on account of an error, irregularity or informality, the Board of Revenue 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.(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the Board of Revenue through the Settlement Commissioner.(3)After receiving the objections under sub-section (2) the Board of Revenue may, after making such enquiry as it may think fit, by notification in the Official Gazette, make the variation with or without modifications or may not make any variation.(4)From the date of the notification making the variation, the variation shall take effect as if it were incorporated in the scheme.
