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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Puducherry - Subsection

Section 31(3)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(b)The authorised officer shall, as soon as may be after obtaining the information under clause (a), give to the cultivating tenant concerned a reasonable opportunity of making his representation and of adducing evidence, if any, in respect of such information and consider any such representation and evidence and pass such orders as he deems fit.