Section 21 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
21. Confirmation of scheme.
(1)If within thirty days of its publication no objections are received to the draft scheme published under sub-section (1) or the amended draft scheme published under sub-section (2) of section 20, as the case may be, the Settlement Commissioner shall confirm the scheme.(2)If any objections are received to the amended draft scheme published under sub-section (2) of section 20, the Settlement Commissioner shall, after taking the objections into consideration, submit it with such modifications as he considers necessary to the Board of Revenue.(3)The Board of Revenue may either confirm the scheme with or without modifications or refuse to confirm it:Provided that the Board of Revenue shall if the scheme has been modified by the Settlement Commissioner under sub-section (2), publish it as so modified, and take into consideration the objections, if any, received within thirty days of such publication before acting under this sub-section.(4)If the Board of Revenue refuses to confirm the scheme, it shall refer the whole case back to the Consolidation Officer through the Settlement Commissioner for redrafting the scheme. All the foregoing provisions of this Chapter shall apply to the scheme so redrafted.
