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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(3)(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)where objections are received to the said draft scheme or amended draft scheme but the Consolidation Officer does not consider it necessary to amend the said draft scheme or amended draft scheme, such draft scheme or amended draft scheme, together with the objections and his remarks thereon,