Section 3 in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
3. Issue of notice and proclamation.
(1)On receipt of the application, the Collector shall hear the applicant in person on any day of which due notice shall be given to the applicant or on any day to which hearing may be adjourned; and if after hearing the applicant, it appears to him that the case does not fall under Rule 10, he shall cause to be served in accordance with the provisions of Section 230, a notice in Form 'A' appended to these rules on all the other co-holders requiring them to appear before him and state their objections if any, on a day to be specified in the notice which shall not be, less than thirty or more than sixty days from [the date of the receipt of the notice by each such co-holder] [Government Notification No. UNF. 1767-R, dated 8th September, 1967 (M.G., part VI-B, page 2181) as amended by G.N.R. and F.D. No., UNF 1767-R, dated 10th January, 1969 (M.G., part VI-B, page 77).].(2)The Collector shall also cause proclamation in Form 'B' appended to these rules, to be published. A copy of such proclamation shall be posted at the headquarters of the Taluka, and in the village in which the holding is situated; and if necessary, to the Co-operative Bank or the Land Development Bank or both operating within the area in which the holding is situated.
