Section 8(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(4)On the appointed date and at the time and place specified in the notice, the authorised officer shall, in the presence of the holder of the land and other persons interested therein, who may be present, make a panchanama in respect of the following matters, namely(a)whether the land or any part thereof was not cultivated for a continuous period of three years immediately before the appointed day;(b)where the land or any part thereof is used for grazing;(c)whether there are any standing crops on the land; and if so, the estimated cost of cultivation thereof;(d)whether there is a well in the land; and if so, the season during which it is used for irrigation and the extent of land irrigated by it;(e)whether there are any structures or embankments constructed or permanent fixtures on the land;(f)whether there are any trees standing on the land.
