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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Puducherry - Subsection

Section 9(6)(a) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(a)The authorised officer shall duly consider any objection received within the time specified in the notice referred to in sub-section (5) from the persons on whom a copy of the draft statement has been served or any objection received within [fifteen] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.77.] days from the date of the publication of the draft statement from any other person.