Section 61(1) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(1)Subject to the provisions of sub-section (2), the Government may make rules providing for the manner in which any land acquired by the Government under this Act shall be disposed and for the payment of the price to be paid by a person to whom the land has been allotted:Provided that such price shall, in no case, be less than the amount paid by the Government for the acquisition of such land under this Act.
