Section 117K in The Bombay Land Revenue Code, 1879
117K. Submission to Government of settlement report with statement of objections etc. and Collector's opinion, thereon.
- After taking into consideration such objections as may have been received by him, the Collector shall forward to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, through such officers as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct, the settlement report with his remarks thereon.
