Section 63(3) in Saurashtra Land Reforms Act, 1951
(3)The Government shall not pass any order under sub-section (2) without giving to the parties concerned an opportunity to be heard before an officer not below the rank of the This word was substituted for the words 'Revenue Commissioner' by Gujarat 16 of 1964 s. 4 Schedule.[Collector], who shall follow such procedure as may be prescribed.]
