Section 21(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(3)The Board of Revenue may either confirm the scheme with or without modifications or refuse to confirm it:Provided that the Board of Revenue shall if the scheme has been modified by the Settlement Commissioner under sub-section (2), publish it as so modified, and take into consideration the objections, if any, received within thirty days of such publication before acting under this sub-section.
