- The Collector shall in accordance with the prescribed procedure hear the objection or objections of the landholders who may desire to be heard, and after hearing them he shall, unless he is satisfied that it is not in the best interests of the persons affected, order that a Co-operative Farm consisting of all the lands comprised in the [holdings below the family holding] [Substituted for the short title by Andhra Pradesh Act IX of 1961.] in the village or contiguous villages be established.
