Section 32(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)If after a scheme has come into force it appears to the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] that the scheme is defective on account of an error [other than that referred to in section 31A)] [These brackets, words, figures and letter were inserted by Bombay 33 of 1958, Section 6(1).], irregularity or informality the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] shall publish a draft of such variation in the prescribed manner. The draft variation shall state every amendment proposed to be made in the scheme.
