Section 33A(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)The State Government may at any time, by notification in the Official Gazette, revoke a scheme which has been confirmed, if no person has entered into possession of any holding allotted to him under the scheme and thereupon, the amount of compensation paid or received, if any, by any person in respect of such scheme shall be refunded within such reasonable period as may be prescribed.
