(3)In a case where the appropriate authority does not make an order under sub-section (1) of section 269-UD for the purchase by the Central Government of an immovable property, or where the order made under sub-section (1) of section 269-UD stands abrogated under sub-section (1) of section 269-UH, the appropriate authority shall issue a certificate of no objection referred to in sub-section (1) or, as the case may be, sub-section (2) and deliver copies thereof to the transferor and the transferee.
