Section 31(3) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(3)(a)Where any cultivating tenant on whom notice under sub-section (2) has been served fails to furnish the return or the additional particulars, as the case may be, within the time specified in that notice or within the further time, if any, allowed by the authorised officer under that sub-section , the authorised officer may obtain in such manner as may be prescribed the necessary information either by himself or through such agency as he thinks fit.(b)The authorised officer shall, as soon as may be after obtaining the information under clause (a), give to the cultivating tenant 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.
