(5)On receipt of the statement under Sub-section (2) or [Sub-section (3A)] [Substituted by Act No. 35 of 1969.] [the Land Board shall transfer the statement to such Taluk Land Board as may be decided by the Land Board in accordance with such principles as may be prescribed and such Taluk LandBoard shall] [Substituted by Act 17 of 1972.]-(a)cause the particulars mentioned in the statement to be verified;(b)ascertain whether [the person to whom] [Substituted by Act No. 35 of 1969.] the statement relates, owns or holds any other lands; and(c)by order, determine the extent and identity of the land to be surrendered.
