Section 59(1) in The Maharashtra Village Panchayats Act, 1959
(1)In any village [* * * *] [The words 'to which a survey of lands being lands not ordinarily used for the purpose only of agriculture has been or is extended under any law for the time being in force' were deleted by Maharashtra 34 of 1970, Section 11.] where any property or any right in or any property is claimed by or on behalf of the panchayat, or by any person against the panchayat, it shall be lawful for the Collector, after formal enquiry, of which due notice has been given, to pass an order deciding the claim.
