(9)[ The Taluk Board may, at any time, set aside its order under Sub-section (5) or Sub-section (7), as the case may be, and proceed afresh under that Subsection if it is satisfied that -(a)the extent of lands surrendered by, or assumed from, a person under Section 86 is less than the extent of lands which he was liable to surrender under the provisions of this Act, or(b)the lands surrendered by, or assumed from, a person are not lawfully owned or held by him; orid in a case where a person is according to such order, not liable to surrender any land. such person owns or holds lands in excess of the ceiling area:] [Inserted by Act No. 25 of 1971.]Provided that the Taluk Land Board shall not set aside any order under this Sub-section without giving the persons affected thereby an opportunity of being heard:Provided further that the Taluk Land Board shall not initiate any proceedings under this Sub-section [after the expiry of seven years] [Substituted by Act No. 16 of 1989.] from the date on which the order sought to be set aside has become final.][Explanation I. [Inserted by Act No. 13 of 1978.] - For the removal of doubts, it is hereby clarified that the references in this Sub-section to the Taluk Land Board shall, in cases in which the order under Sub-section (5) or Sub-section (7) as been passed by the Land Board, be construed as references to the Land Board.] [Inserted by Act 35 of 1969.]Explanation II. - For the purposes of this Section and Section 86, "hold" with reference to land shall include "possess land under mortgage with possession".
