Section 3(3) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Niyam, 1987
(3)The State Government shall consider the representation, if any, received by it from the purchaser within the stipulated period, in response to show cause notice under sub-rule (1) and decide whether the proposed amendment shall have effect with or without any modification :Provided that no modification, which is more unfavourable to the purchaser than the amendment proposed under sub-rule (1), shall be made without giving him a reasonable opportunity of being heard.
