(3)The Land Tribunal shall, after giving notice to the kudikidappukars in the land in which the kudikidappu is situate and other persons interested in the land and after such enquiry as may be prescribed, pass such orders on the application as it thinks fit:[Provided that where an application under Sub-section (1) of Section 77 in respect of the kudikidappu is pending, the Land Tribunal shall not pass any order under this Sub-section before the disposal of that application.]
