Section 32(3) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)After receiving the objections under sub-section (2) the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] may, after making such enquiry as [he may] [These words were substituted for the words 'it may' by Maharashtra 19 of 1966, Section 14(c)(ii).] think fit, [* * * *] [The words 'by notification in the Official Gazette' were deleted by Bombay 33 of 1956, Section 6(2).] make the variation with or without modification or may not make any variation.
