Section 37A(4) in The Bombay Land Revenue Code, 1879
(4)The Collector shall submit to the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964, section 4 Schedule] the record of the proceedings held by him with report containing his recommendations on the objections, if any, received by him and stating the amounts of compensation if any, which, in his opinion, are payable to any persons.
