Section 10(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(4)The Collector or the authorised officer shall also send a copy of the provisional statement to the District Deputy Registrar of Co-operative Societies. On receipt of such copy, the District Deputy Registrar of Co-operative Societies shall, after making such inquiry as he deems fit, forward to the Collector or the authorised officer within one month from the receipt of the copy of the statement, his suggestions or recommendations regarding suitability or otherwise of the joint farming societies or farming societies which have applied for grant of land.
