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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Puducherry - Subsection

Section 46(3) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(3)on receipt of an appeal under sub-section (1), the Land Tribunal after giving the parties a reasonable opportunity of being heard, shall
(a)determine a case finally;
(b)remand a case;
(c)take additional evidence or require such evidence to be taken by the authorised officer.