(3) The competent authority shall, after considering the objec- tions and the details, if any, furnished by the under- raiyats 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 raiyat and the lands which each of his under- raiyats may be allowed, to retain.