Section 32 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
32. Power to vary scheme on ground of error, irregularity, informality.
(1)If after a scheme has come into force it appears to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that the scheme is defective on account of an error [other than that referred to in Section 31-A] [These brackets, words, figures and letter were inserted by Bombay 33 of 1956, Section 6 (1).], irregularity or informality the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government shall publish a draft of such variation in the prescribed manner. The draft variation shall state every amendment proposed to be made in the scheme.(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government through the Settlement Commissioner.(3)After receiving the objections under sub-section (2) the [State] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.] Government may, after making such enquiry as it may think fit, [***] [The words 'by notification in the Official Gazette' were deleted, by Bombay 33 of 1956, Section 6 (2).] make the variation with/without modification or may not make any variation.(3A)[ If the scheme is varied under sub-section (3), a notification stating that the scheme has been varied shall be published in the Official Gazette and the scheme so varied shall be published in the prescribed manner in the village or villages concerned.] [This sub-section was inserted, by Bombay 33 of 1956, Section 6 (3).](4)From the date of the notification [stating that the scheme has been varied] [These words were substituted for the words 'making the variation, by Bombay 33 of 1956, Section 6 (4).] the variation shall take effect as if it were incorporated in the scheme.
