Section 4 in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
4. [ Power of Collector to reject application for partition. [Substituted by G.N. of 10.1.1969.]
- If after hearing the applicant the co-holders and any other persons who appear, the Collector is of opinion that the applicant has no interest in the holding in respect of which the application is made, or the applicant's title to the holding is disputed he shall reject the application and where the applicant's title to the holding is dispute, the applicant to get the question of his title thereto decided by a Civil Court.]
