6. Procedure for enquiry and disposal of objections.
(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.(2)In making an enquiry under sub-Rule (1), the Sub-Deputy Collector may call for such papers or documents from the declarant as he may deem fit for the purpose.(3)All enquiries under this rule shall be made by the Sub- Deputy Collector locally where the land donated is situated.(4)The order of the Sub-Deputy Collector under sub-Section (4) of Section 4, confirming or refusing to confirm the declaration shall be published in the notice board in office of the Sub- Deputy Collector as well as the office of the Gaon Panchayat within whose jurisdiction the land covered by the declaration is situated.
