(7)Where any person fails to file the statement specified under Sub-section (2) or [Sub-section (3A) the Land Board shall, intimate that fact to the Taluk Land Board and thereupon the Taluk Land Board shall] [Substituted by Act No. 35 of 1969.] after necessary enquiries, by order, determine the extent and other particulars of the land, the ownership or possession or both of which is or are to be surrendered:Provided that before such determination [the Taluk Land Board] [Substituted by Act 17 of 1972.] shall give an opportunity to the persons interested in the land, to be heard.
