Section 7(3) in The Bombay Land Improvement Schemes Rules, 1949
(3)The State Government shall forward any application received under sub-rule (2), through the Collector, to the Mamlatdar or Mahalkari, within whose jurisdiction the land in respect of which the enhancement of rent is to be made is situated, for inquiry and report on the increase in the profits of agriculture consequent on the carrying out of works on the land under the scheme.
