Section 20 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
20. Confirmation of scheme.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification appoint one or more persons to be Settlement Officers (Consolidation) and, by like notification, specify the area in which each such Officer shall have jurisdiction. The Consolidation Officers in the area under the jurisdiction of the Settlement Officer (Consolidation) shall be subordinate to him subject to any conditions which may be prescribed.(2)[ if no objections are received to the draft scheme published under sub-section (1) of section 19 [-] [Sub-sections (2) and (3) substituted by Punjab Act No. 12 of 1962.] and also if no written or oral objections to [the draft scheme] [Substituted of the word 'any such scheme' by Punjab Act 25 of 1962.] are received under sub-section (3) by the Settlement Officer (Consolidation), he shall confirm the scheme.(3)If any objections are received to the draft scheme published under sub-section (1) of Section 19 [-] [The words 'or to the amended draft scheme published under sub-section (2) of that section' omitted by Punjab Act 25 of 1962.] or if any written or oral objections are received by the Settlement Officer (Consolidation) before the confirmation of [the draft scheme] [Substituted for the word 'any such scheme' by Punjab Act 25 of 1962.] by him, the Settlement Officer (Consolidation) may after taking the objections into consideration together with the remarks thereon of the Consolidation Officer and also after considering the written or oral objections, either confirm the scheme with or without modifications, or refuse to confirm it. In case of such refusal, the Settlement Officer (Consolidation) shall return the draft scheme, with such directions as many be necessary, to the Consolidation Officer, for reconsideration and re-submission.](4)Upon the confirmation of the scheme under sub-section (2) or (3) the scheme as confirmed shall be published in the prescribed manner in the estate or estates concerned.
