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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Puducherry - Subsection

Section 25(1)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(b)Where no such agreement can be reached, the mortgagee or the charge holder shall within [thirty] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.77.] days from the date of the acquisition, prefer a claim in such manner as may be prescribed before the authorised officer who shall, subject to the provisions of sub-section (3), decide the claim in such manner as may be prescribed and record the reasons for the decision.