(6)In determining the identity of the land, the [Taluk Land Board] [Substituted by Act 17 of 1972.] shall [***] [Omitted by Act 25 of 1971.] accept the choice indicated under Sub-section (2) or [Sub-section (3A):] [Inserted by Act 25 of 1971][Provided that the [Taluk Land Board] [Substituted by Act 17 of 1972.] shall not be bound to accept such choice if-(A)it has reason to believe that the person whose land is indicated to be surrendered has no good title to that land; or(B)the land indicated to be surrendered is not accessible; or(C)it considers for any other reason to be recorded in writing that it is not practicable to accept the choice or to take possession of the land:][Provided further that] [Substituted by Act 17 of 1972.] where in such determination the interest of other persons are also likely to be affected, the (Taluk Land Board shall, except in cases where all the persons interested have agreed to the choice indicated, afford an opportunity to such other persons to be heard and pass suitable orders regarding the land to be surrendered.
