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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Kerala - Subsection

Section 105(2)(b) in Kerala Land Reforms Act, 1963

(b)The authorised officer shall, as soon as may be after obtaining the information under clause (a), give to the person 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.