Section 17(4) in The Tamil Nadu Bhoodan Yagna Act, 1958
(4)On the date of hearing or any other date to which it may be postponed, the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] shall proceed to investigate and dispose of the objection and by order within such lime as may be prescribed either confirm the declaration or declare it null and void. [Where there is no objection the Inquiry Officer, after making such inquiry as he deems fit, shall, as soon as may be, by order, confirm the declaration or declare it null and void.] [This sentence was added by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1961).]
