(4)Notwithstanding anything contained in Sub-section (3), the Land Board shall have power to reject an application referred to in Sub-section (1) at any time before the date of the notification under Sub-section (9), if it is found that the institution is not a religious, charitable or educational institution of a public nature or on any other ground to be recorded in writing:Provided that, before rejecting the application, the institution shall be given an opportunity of being heard.
