Section 20(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(3)If any objections are received to the draft scheme published under sub-section (1) of Section 19 [-] [The words 'or to the amended draft scheme published under sub-section (2) of that section' omitted by Punjab Act 25 of 1962.] or if any written or oral objections are received by the Settlement Officer (Consolidation) before the confirmation of [the draft scheme] [Substituted for the word 'any such scheme' by Punjab Act 25 of 1962.] by him, the Settlement Officer (Consolidation) may after taking the objections into consideration together with the remarks thereon of the Consolidation Officer and also after considering the written or oral objections, either confirm the scheme with or without modifications, or refuse to confirm it. In case of such refusal, the Settlement Officer (Consolidation) shall return the draft scheme, with such directions as many be necessary, to the Consolidation Officer, for reconsideration and re-submission.]
