Section 13(1) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(1)As soon as may be, after the final disposal of the suit or other proceeding or suit relating to the question of title of any land excluded under section 12, the authorised officer shall -(i)amend the final statement published under section 11, or(ii)where there is no such final statement, prepare a final statement, if necessary, under section 11. in accordance with the decision of the court or the Land Tribunal or other authority, as the case may be.
