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[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

State of Puducherry - Subsection

Section 9(1)(a) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(a)On the basis of the return furnished under sub-section (1) of section 7 [*] [Omitted as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.77.] or on the basis of the return furnished under subsection (1) of section 8 and the additional particulars, if any furnished under that sub-section, or on the basis of the information obtained by the authorised officer under clause (a) of sub-section (2) of section 8 [*] [Omitted as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.77.] as the case may be, the authorised officer shall, subject to the provisions of sub-sections (2), (3) and (4) and after making such inquiry as he deems fit, prepare a draft statement in respect of each person holding or deemed to have held land in excess of the ceiling area.