Section 7(4) in The Bombay Land Improvement Schemes Rules, 1949
(4)On receipt of an application under sub-rule (3) the Mamlatdar or Mahalkari, as the case may be, shall after giving notice to the tenant of the land hold an inquiry in accordance with the provisions of Chapter XII of the Bombay Land Revenue Code, 1879, and make the required report through the Collector to the State Government.
