Section 29(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(3)On receipt of such application, the Director shall furnish the data aforesaid to the applicant; and he shall also, before passing any order under subsection (1), give the applicant a reasonable opportunity of making his representations in regard thereto, in writing or orally.
