(1)On receipt of the application under rule 95, the State Government may make such inquiry as may be considered necessary, before granting or rejecting the application.(2)If the application under section 90 is granted, the State Government shall also inform the Collector of the district where the land under reference is situate.(3)Before making an inquiry under this rule, the State Government may require the applicant to deposit such fee as is required by Government Order issued from time to time for defraying the expenses of inquiry as it thinks proper.
