Section 48(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(3)On receipt of such application, the Settlement Officer shall furnish the data aforesaid to the applicant; and he shall also, before passing any order under sub-section (1), give the applicant a reasonable opportunity of making his representations in regard thereto in writing or orally.
