Section 4 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
4. Examination of parties.
- On the date fixed for hearing or any other date to which the hearing may be adjourned, the collector may examine the parties, and after recording the statements of any witness whom they produce, and making such Enquiry as he may consider necessary, shall record a finding whether or not the transfer is made with the previous sanction of the collector, as required by sub-section (2) of Section 36, if the finding is that the transfer is made with the previous sanction of the Collector, the application shall be rejected.
