Section 20(3) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)If no objections are received within the period specified in sub-section (2), the Settlement Commissioner shall confirm the draft scheme as published under that sub-section. If any objections are received within the said period, the Settlement Commissioner shall after considering the objections confirm the draft scheme as published under sub-section (2) without any modification therein or with such modifications therein as he may consider necessary.
