Section 19(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)If any objections are received and after considering them, the Consolidation Officer considers it necessary to amend the draft scheme, he shall amend the draft scheme and publish the amended draft scheme as provided in sub-section (1). Any person likely to be affected by such amended draft scheme, may, within thirty days of the date of such publication, communicate in writing to the Consolidation Officer, any objections relating to the amended draft scheme.
