Section 20(2) in The Gujarat Tribal Development Corporation Act, 1972
(2)Before issuing the certificate referred to in sub-section (1), the Executive Director shall make an application to such officer, as may be empowered by the Sate Government in this behalf and that officer shall, after giving an opportunity of being heard to the person concerned and after such further enquiry as he may consider necessary, by an order determine the amount due to the Corporation and communicate the same to the Executive Director.
