Section 8 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
8. Manner of taking possession of surplus land under section 21(4).
(1)The Collector may, for the purpose of taking possession of surplus land under sub-section (4) of section 21, authorise an officer not below the rank of a Circle Inspector or Revenue Inspector (hereinafter referred to as the authorised officer) to take possession of the land which is delimited as surplus land.(2)The authorised officer shall thereupon give public notice in Form VIII at a convenient place on or near the land stating that he intends to take possession of the land on the date and at the time and place therein mentioned and that the holder of the surplus land and all other persons interested therein should remain present on the date and at the time and place so specified. The authorised officer shall also publish the notice by beat of drum in the village in which the surplus land is situate and by affixing copies thereof in village chavadi.(3)The authorised officer shall also serve notice to the same effect on the holder of land in the manner provided in section 32.(4)On the appointed date and at the time and place specified in the notice, the authorised officer shall, in the presence of the holder of the land and other persons interested therein, who may be present, make a panchanama in respect of the following matters, namely(a)whether the land or any part thereof was not cultivated for a continuous period of three years immediately before the appointed day;(b)where the land or any part thereof is used for grazing;(c)whether there are any standing crops on the land; and if so, the estimated cost of cultivation thereof;(d)whether there is a well in the land; and if so, the season during which it is used for irrigation and the extent of land irrigated by it;(e)whether there are any structures or embankments constructed or permanent fixtures on the land;(f)whether there are any trees standing on the land.(5)After the panchanama is made, the authorised officer-shall take over possession of the land from the holder. If the holder fails to be present at the appointed time and place, the officer shall take over possession of the surplus land in the presence of the panchas, and make a panchanama of his having taken over possession of the said land. After the possession of the land is taken, the officer shall make a report to that effect to the Collector, and forward the panchanama or as the case may be, panchanama, alongwith the report.
