Section 20(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)If on receipt of a draft scheme or an amended draft scheme under sub-section (3) of section 19, the Settlement Commissioner, after considering the objections, if any, and the remarks of the Consolidation Officer thereon and after being otherwise satisfied about the correctness of procedure followed by the Consolidation Officer and the allotment of holdings and compensation or about there being no clerical or arithmetical mistake or error arising from accidental slip or omission, approves of the draft scheme or, as the case may be, amended draft scheme, he shall confirm it.
