(1)After making such inquiry as may be deemed necessary the Mamlatdar may, subject to any order of allotment under the provisions of Chapter IV, pass an order specifying therein -(a)the holding or the part thereof in respect of which the tenant may be declared to be an occupant (hereinafter referred to as an occupancy-holding);(b)the assessment on such occupancy holding; and(c)the amount payable by the tenant to the Girasdar as compensation in respect of such occupancy holding.(2)If the amount deposited by the tenant falls short of the amount specified under clause (c) of sub-section (1), the Mamlatdar may direct the tenant to deposit the balance within such time as may be specified in the direction, and further action shall be taken by the Mamlatdar after such balance is deposited.(3)Where an order under sub-section (2) has been made and the tenant has deposited the required amount, if any, the Mamlatdar shall issue an occupancy certificate in such form as may be prescribed in respect of the occupancy holding.
