(12)On receipt of an application under Sub-section (10), the Land Board or the Taluk Land Board, as the case may he, than, after giving the applicant or any other person likely to be affected, an opportunity of being heard and after such inquiry as it deems necessary, by order, restore the ownership or possession, or both, as the case may be, of the land.] [Inserted by Act No. 27 of 1979.]
