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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(3)(c) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(c)where objections are received to the said amended draft scheme and after considering the objections, the Consolidation Officer considers it necessary to amend further the amended draft scheme, such amended draft scheme as further amended, together with the objections and his remarks thereon, shall be forwarded by the Consolidation Officer to the Settlement Commissioner for confirmation.