Section 6 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
6. Power of Collector to record finding and proceeding to followed thereafter.
(1)On the date fixed in the notice and proclamation issued under Rule 5 or any other date to which the proceedings may be adjourned the collector shall consider the objection to the applicant's claims for being placed in possession of the occupancy, and record his findings thereon.(2)If the finding is that the applicant or any other person is entitled to be placed in possession of the occupancy, the collector shall prepare a statement in Form 'D' containing arrears of land revenue or any other dues constituting charge on the occupancy and hand it over to such applicant or person who shall make a statement in a Form 'E' as to his acceptance of the liability for same.(3)If the applicant or such person agrees to pay the arrears of dues mentioned in Form 'D', the collector shall issue an order for giving possession of the occupancy to him. If the applicant or such person does not agree to pay such arrears, the case shall be filed.
