Section 20(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)[ if no objections are received to the draft scheme published under sub-section (1) of section 19 [-] [Sub-sections (2) and (3) substituted by Punjab Act No. 12 of 1962.] and also if no written or oral objections to [the draft scheme] [Substituted of the word 'any such scheme' by Punjab Act 25 of 1962.] are received under sub-section (3) by the Settlement Officer (Consolidation), he shall confirm the scheme.
