Section 24 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
24. Determination of amount for land acquired by Government.
(1)Every person whose right, title or interest in any land is acquired by the Government under Chapter II shall subject to the provisions of section 28, be paid an amount according to the rate specified in Schedule I.(2)Any person claiming any amount under sub-section (1) may, within [fifteen] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.2.77.] days from the date of publication of the notification under sub-section (1) of section 17 prefer the claim before the authorised officer in such form and containing such particulars as may be prescribed.(3)(a)The authorised officer shall determine the amount at the rate specified in Schedule I and prepare a draft assessment roll in such manner and containing such particulars as may be prescribed indicating the amount so determined and shall cause it to be published together with -(i)a statement that the amount specified therein is the entire amount payable for all interests in the land and that subject to the other provisions of this Act, the persons named therein are the only persons who are entitled thereto in the proportion stated therein, and(ii)a notice stating that objections, if any, in respect of any entry in the draft may be preferred by any person in such manner as may be prescribed within [fifteen] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.2.77.] days from the date of publication:Provided that the authorised officer may allow such further time not exceeding [fifteen] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.2.77.] days.(b)The authorised officer shall cause to be served on the persons whose names appear in the draft assessment roll a copy of the draft together with a copy of the statement and of notice referred to in clause (a).(4)The authorised officer shall consider any objection which may be preferred under sub-section (3) and after giving the parties a reasonable opportunity of being heard and of adducing evidence, if any pass such order as he thinks fit and record the reasons therefor.(5)When such objection, if any, in regard thereto has been finally disposed of, the authorised officer shall make such alteration in the draft assessment roll as may be necessary to give effect to any order made in regard to the objection and shall cause the draft so altered to be published finally in such manner as may be prescribed.(6)If no objection is preferred within the period specified in the notice published under sub-section (3) or within the further time allowed by the authorised officer under that sub-section, the authorised officer shall cause the draft compensation assessment roll to be published finally in such manner as may be prescribed.(7)Every entry in the assessment roll published finally under sub-section (5) or sub-section (6) shall, except as provided in this Act, be final and conclusive evidence of -(a)the matters referred to therein;(b)the nature of the interest of the person named therein; and(c)the apportionment of the amount among the persons claiming interest thereto.(8)When the assessment roll has been published finally under sub-section (5) or sub-section (6), the authorised officer shall, within such time as may be prescribed, endorse a certificate thereon stating the date of the final publication thereof and shall date and subscribe the same with his name and official designation and such certificate shall be conclusive proof of such publication and the date of such publication.(9)The authorised officer may, if he is satisfied either of his own motion or on the application of any of the parties that a bona fide mistake has been made in regard to any entry in the assessment roll as published finally, make necessary correction therein and on such correction being made, the provisions of sub-section (3) to (8) shall, as far as may be, apply thereto.(10)Notwithstanding anything contained in sub-section (9), the authorised officer may, at any time, correct either of his own motion or on the application of any of the parties any clerical or arithmetical mistake in regard to any entry in the assessment roll as published finally.
