Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(3)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (a)no objections are received thereto, the Settlement Commissioner shall confirm the scheme, and