(1)As soon as possible after the expiry of thirty days from the date of publication, the Sub-Deputy Collector shall make the following further enquiries on the declaration before he passes any order under sub-Section (4) of Section :(i)whether the person making the declaration has a prima facies right, title or interest in the land specified in the declaration ;(ii)whether such person is legally competent to make the declaration ;(iii)whether the particulars contained in the declaration are correct; and(iv)whether the land is in arrear in respect of land revenue, local rate and other dues.
