Section 23(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(2)The Government may, subject to the provisions of sub-section (3), grant the permission for the whole or part of the land specified in the application subject to such conditions as it may specify or refuse to grant such permission. The order granting such permission shall contain the particulars of the land in respect of which such permission is granted.
