(2)The confirming authority may sanction the settlement with or without amendment, or may return it for revision [The confirming authority shall have power to modify any order passed by the Collector on any objection made under section 169] [Added by section 91 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]:Provided that no entry shall be amended, or omission supplied until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
