Section 20(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)On the date fixed under sub-section (2), or on any other day or days to which the inquiry is adjourned, the Collector shall, after hearing the landlord or his agent and any other person interested in the surplus land and who are present, and after considering any evidence adduced, ascertain-(a)Whether the landlord is entitled to restoration of the possession of the whole or any part of such surplus land if so, the area and other particulars of such land; and(b)whether the balance of any such land shall be surplus land, and if so, the extent and particulars of such land.
