Section 20(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)If within fifteen days of the publication of a further amended scheme under Clause (b) of sub-section 2).-(a)no objections are received thereto, the Settlement Commissioner shall confirm the scheme, and(b)if any objections arc received, then the Settlement Commissioner shall submit such further amended scheme to the State Government together with the objections received thereto.
