Section 20(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)If any objections are received to the amended draft scheme published under sub-section (2) of section 19, the Settlement Officer (Consolidation) shall, after taking the objections into consideration, 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 to the Consolidation Officer for reconsideration and resubmission with such directions as may be necessary] [Inserted by Rajasthan Act 23 of 1959.].
