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102. Procedure for reservation of land.- (1) On receipt of an application made under section 101, the competent authority shall issue notice together with a copy of the application to each of the tenants holding land from the applicant requiring the tenant to submit his objections, if any, within a period of ninety days from the date of service of such notice or within such further period as the competent authority may allow. (2) A tenant on whom a notice has been served under sub-section (1) shall furnish to the competent authority within the period specified details of lands owned by him or held as tenant of any other landowner and of lands which he selects for retention by him. (3) The competent authority shall, after considering the objections and the details, if any, furnished by the tenants and after making such inquiry as it may consider necessary, determine the land or lands not exceeding the permissible limit, which in its opinion having regard to all the circumstances of the case may be reserved for personal cultivation of the landowner and the lands which each of his tenants may be allowed to retain.    |
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