Section 32 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
32. Power to vary scheme on ground of error, irregularity, informality.
(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.(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the [Settlement Commissioner] [These words were substituted for the words 'State Government through the Settlement Commissioner' by Maharashtra 19 of 1966, Section 14(b).].(3)After receiving the objections under sub-section (2) the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] may, after making such enquiry as [he may] [These words were substituted for the words 'it may' by Maharashtra 19 of 1966, Section 14(c)(ii).] think fit, [* * * *] [The words 'by notification in the Official Gazette' were deleted by Bombay 33 of 1956, Section 6(2).] make the variation with or without modification or may not make any variation.(3A)[ If the scheme is varied under sub-section (3), a notification stating that the scheme has been varied shall be published in the Official Gazette and the scheme so varied shall be published in the prescribed manner in the village or villages concerned.] [This sub-section was inserted by Bombay 33 of 1956, Section 6(3).](4)From the date of the notification [stating that the scheme has been varied] [These words were substituted for the words 'making the variation', by Bombay 33 of 1956, Section 6(4).] the variation shall take effect as if it were incorporated in the scheme.
