Section 20(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)If any objections are received to such draft scheme or amended draft scheme, and(a)the Settlement Commissioner after considering the objections approves the draft scheme or the amended scheme, he shall submit the draft scheme, or as the case may be, the amended scheme to the State Government together with the objections received thereto, or(b)the Settlement Commissioner, after considering the objections, further amends the scheme, the Settlement Commissioner shall publish the further amended scheme in the prescribed manner.
