Section 16(3) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(3)If any dispute arises in regard to the amount payable under sub-section (2), either party may make an application to the authorised officer within whose jurisdiction the land or the major part thereof is situated, for deciding such dispute and the authorised officer shall decide such dispute in accordance with such procedure as may be prescribed.
