Section 6(1) in Enfranchisement of Devadasi Inams Rules
(1)On receipt of a statement under rule 4, the District Collector shall-(a)if he is satisfied that the statement is in conformity with the provisions of the Act and these Rules, fix a date for the inquiry which shall not be less than thirty days from the date of receipt of the statement; and(b)if he is not so satisfied, return the statement for being brought into such conformity and re-presented within a reasonable period to be specified, which may, however, be extended at the discretion of the Collector.
