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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(1)If within thirty days of its publication, no objections are received to the draft scheme published under the sub-section (1) or as the case may be, the amended draft scheme published under sub-section (2), of Section 19, the Settlement Commissioner shall confirm the scheme.